Section 12(1) in The Constitution of Bihar District Planning Committee and Conduct of Business Rules, 2006
(1)Such subject shall be included in district plan which may be enumerated in the Bihar Panchayat Raj Act, 2006 for rural areas and Bihar Municipality Act, 1922; Bihar Regional Development Authority Act, 1981, Bihar Town Planning and Improvement Trust Act, 1951 and Patna Municipal Corporation Act, 1951 for municipal areas as the case may be.
