Section 31(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)The prescribed authority after receiving the appeal may give reasonable opportunity to the appellant and the Authority to be heard, may pass an order dismissing the appeal or allowing the appeal by-(a)granting permission unconditionally; or(b)granting permission subject to such conditions as it may think fit; or(c)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as it may think fit within three months.
