Section 64(2) in Bihar Regional Development Authority Act, 1974
(2)The Authority shall be deemed to be a local authority within the meaning of the Bihar and Orissa General Clauses Act, 1917 (B & O. Act 1 of 1917) for the purposes of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (Bihar Act III of 1947) the Bihar Money-Lenders Act, 1938 (Bihar Act III of 1938) the Bihar and Orissa Local Fund Audit Act, 1925 (Bihar and Orissa Act 11 of 1925) and the Local Authorities Loans Act, 1914 (Central Act IX of 1914).
