Section 4(1) in The Bihar Industrial Area Development Authority Act, 1974
(1)The State Government may by a notification in the Official Gazette declare any area adjacent to an area a "development area" for the purposes of this Act after taking into consideration any objection that may be raised in the manner prescribed in the Rules;Provided that no objections need be invited for any area already declared as "controlled area" under sub-section (1) of Section 3 of the Bihar Restriction of Uses of Land Act, 1948.
