[04
of 2022] [02nd
April 2022] AN Act To Amend the Bihar
Urban Planning and Development Act, 2012 (Bihar Act 20, 2012) Be it enacted by the
legislature of the State of Bihar in the seventy-third year of the Republic of
India as follows :- (1)
This Act may be called the Bihar Urban
Planning and Development (Amendment) Act, 2022 (2)
It shall extend to the whole of the State of
Bihar or part thereof as may be notified by the State Government. (3)
It shall come into force from the date of its
publication in the official Gazette. "47.
Application for Area Development Scheme.- (1)
The eligible developers shall in the
prescribed form make an application before the Planning Authority for approval
of the Area Development Scheme(s). (2)
The applications shall be accompanied by the
following documents--- (a)
detailed project report of the Area
Development Scheme comprising details as mentioned in the section-48 (b)
consent of 80 percent of land owners and 80
of the total plot area in form of registered title documents or registered
power of attorney or registered development agreement in the favour of
developer; Provided that in the Scheme
to be executed by any Planning Authority, consent of 80 percent land owners of
the total number of landowners or consent of land owner of 80 percent of total
plot area shall not be required."Bihar
Urban Planning And Development (Amendment) Act, 2022
Section- 47 of the said act shall be substituted by the following: