Section 77 in The Bihar (Coal Mining) Area Development Authority Act, 1986
77. Provision for cases in which value of developed plots is less than amount payable by owner.
(1)If for any cause the total amount which would be due to the Authority under the provisions of this Act from the owner of a plot to be included in the scheme exceeds the value of such plot estimated on the assumption that the scheme has been completed, the Authority shall direct the owner of such plot to make payment of the amount of such excess to it.(2)If such owner fails to make such payment within the prescribed period, the Authority shall acquire the existing plot of such defaulter by paying the value of such plot estimated at its market value on the date of the publication of the scheme under section 41 without reference to improvements contemplated in the schedule and thereupon the plot included in the scheme shall vest absolutely in the Authority free from all encumbrances, but subjects to the provisions of this Act:Provided that the payment made by the Authority on account of the value of the existing plot shall not be included in the costs of the scheme.
