Section 80(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)Such an agreement shall not in anyway affect the determination of the makers as stated in section 55 or the rights of third parties, but it shall be binding on the parties to the agreement:Provided that, if any agreement contains any provisions which are inconsistent with the scheme as published by the Authority under section 44, such an agreement shall be void:Provided further that, if the agreement is modified by the Government, either party shall have the option of avoiding if it so elects.
