Section 52(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)The public notice under sub-section (1) shall specify a date (which shall not be earlier than one month after the date of the publication of the public notice) on which all the liabilities created by the scheme shall take effect and the scheme shall come into force:Provided that the Government may, from time to time, postpone such date, by notification in the Official Gazette by such period not exceeding three months at a time as it thinks fit.The publication of the notice in the Official Gazette of the scheme, shall, notwithstanding anything contained in the Land Acquisition Act, 1894 be deemed to be a declaration duly made under section 6 of the said Act.
