Section 87 in Bihar Regional Development Authority Act, 1974
87. In suits for injunction by Authority court shall pass interim order of injunction and issue show cause.
- Whenever any suit for injunction to restrain any person from doing an act on land or building of the Authority which he is not entitled or permitted to do is instituted, the Court shall on application by the Authority, pass ad interim order of injunction restraining the person from doing that act and shall issue a notice calling upon him to show cause why it shall not be made absolute till the disposal of the suit and after hearing the parties pass such order as it thinks fit, and all provisions of Order 39 of the Civil Procedure Code, 1908 shall apply to the order.
