Section 40(1) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(1)Where a plan or scheme sanctioned under the provisions of this Act covers the jurisdiction of more than one Zila Parishad, the powers exercisable and functions performable by the Panchayat Samiti or Zila Parishad under the Bihar Panchayat Samitis and Zila Parishads Act or any other law in respect of execution of such plan or scheme shall be exercised and performed by the Agency notwithstanding anything contained in the Bihar Panchayat Samitis and Zila Parishads Act, 1961 (Bihar Act 6 of 1962) or any other law.
