Section 78(1) in The Bihar State Housing Board Act, 1982
(1)No person shall in the area in which the Board undertakes a housing scheme or execution of any of the schemes under Section 28, erect, re-erect, construct, add to or alter any building or wall or commence to do so either on land or building owned by him or allotted to him by the Board without prior sanction of the Managing Director by submitting a plan showing the proposed construction and provided that the proposed construction is in conformity with Rules, Regulations and bye-laws framed under the provision of this Act.
