Section 44 in The Bihar (Coal Mining) Area Development Authority Act, 1986
44. Publication of scheme.
(1)As soon as may be after the scheme under section 43(2) has been prepared, the Authority shall publish the scheme in the Official Gazette and in one or more local newspapers specifying the place or places where copies of the same may be inspected, and inviting objection in writing from any person with respect to the scheme within such period as may be specified in the notice:Provided that such period shall not be less than two months from the date the notice is published in the Official Gazette:Provided further, that no such public notices under this sub-section in respect of the scheme shall be required where land covered by the scheme had already been acquired and the execution of the scheme does not affect the interest of any person/persons.(2)Simultaneously with the publication of the scheme, the Authority shall submit copies of the notice and of the scheme to the Government drawing attention of the Government, particularly to the provision in the scheme, if any, referring to section 41, clause (xiv) to sub-section (2).(3)The publication of the scheme as provided under sub-section (1) of section 44 above shall, notwithstanding anything contained in the Land Acquisition Act, 1894, be deemed to be a declaration duly made under section 4 of this Act.
