Section 8(1) in Bihar Regional Development Authority Act, 1974
(1)The State Government may, by notification in the official Gazette, establish areas for the purposes of this Act by defining their limits, to be known as (i) Region and (ii) Development Area, for which the Authority shall prepare a Master plan and carry out development works therein :Provided that no Military Cantonment or any part of its area required for milliary or defence purposes shall be included in such areas without the sanction of the Central Government.
