Section 56 in The Bihar (Coal Mining) Area Development Authority Act, 1986
56. Appeal.
(1)(a)From every decision of the Authority in matters arising out of clauses (a), (b), (c), (n) and (o) of sub-section (1) of section 55 an appeal shall lie within forty five days from the date of the decision to the prescribed authority.(b)Any person aggrieved by the decision in appeal of the prescribed authority in matters referred to in sub-section (1)(a) above may appeal within ninety days from the date of decision of the prescribed authority in appeal to the District Judge within the local limits of whose jurisdiction the area included in the scheme is situated.(c)The District Judge may transfer the appeal filed before him to the Additional District Judge for disposal.(d)The District Judge or the Additional District Judge, as the case may be, after making such enquiry, he may think fit, may either direct the Authority to reconsider the proposal or accept, modify, vary to reconsider the proposal or reject the proposals of the Authority and shall decide all matters arising out of clauses referred in clause (a) to sub-section (1) above.(e)The decision of the District Judge or the Additional District Judge, as the case may be, shall be final and conclusive and binding on all persons. A copy of the decision in appeal shall be sent to the Authority.(2)(a)Any decision of the Authority under clauses (d) to (m) (both inclusive) and clause (p) of sub-section (1) of section 55 shall be forthwith communicated to the party concerned and any party aggrieved by such decision may, within 60 days from the date of communication of the decision, appeal to the tribunal of Appeal for decision of the appeal.(b)The provisions of sections 5,12 and 14 of the Indian Limitation Act, 1963 shall apply to appeals submitted under this section.
