Section 11 in Bihar Regional Development Authority Act, 1974
11. Objects of the Authority.
- The objects of the Authority shall be to promote and secure planned development of Region in general and Development Area in particular and for that purpose the Authority shall have the power to acquire, hold, manage and dispose of land and other property, to carry out building, engineering, industrial, agricultural and other operations, to execute works in connection with transportation, supply of water and electricity, disposal of sewage, drainage, and other services and amenities and generally to do anything necessary or expedient for purposes of such development and for purposes incidental thereto and the Authority shall be the principal agency to provide all infrastructure for the development of the aforesaid areas;Provided that save as specifically provided in this Act nothing contained therein shall be construed as authorising the disregard by the Authority of any law for the time being in force.
