Section 17 in Bihar Regional Development Authority Act, 1974
17. Civil Survey and Master Plan.
(1)Simultaneously with the preparation of the Regional Plan or as soon as may be thereafter the Authority shall carry out, socio-economic and physical survey of and prepare a draft master; for the development area within the basic framework of the Regional Plan.(2)Master Plan for the entire areas or part thereof already approved a notified by the State Government under the provisions of the Bihar Town Planning and improvement Trust Act, 1951 (Bihar Act V of 1951) before the commencement of this Act, shall be deemed to have been prepared by the Authority and sanctioned by the State Government under the relevant provisions of 1 Act, till such time as the Authority modifies the Master Plan or prepares a fresh Master Plan.(3)The draft master plan shall-(a)define the various zones into which the development area is to divided for the purposes of development and indicate the manner which the land in each zone is proposed to be used (whether the carrying out thereon of development or otherwise) and the stages by which any such development shall be carried out, area.(b)serve as a basic pattern of framework within which the zonal development plans of the various zones area to be prepared.
