Section 85 in The Bihar (Coal Mining) Area Development Authority Act, 1986
85. Schemes prepare under the previous Acts.
- If any scheme for the Coal Mining Development Area or any part thereof has already been prepared and approved by the State Government under the provision of the Bihar Town Planning and Improvement Trust Act, 1951 (Bihar Act 35 of 1951) or the Bihar Regional Development Authority Act, 1981 (Bihar Act 40 of 1982) or any other law for the time being in force in the State before the commencement of the Act, the Scheme already prepared by the Authority and approved by the State Government under the relevant provisions of this Act till such time the Authority modifies the schemes or prepares a fresh scheme.
