Section 45(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)If the Authority fails to make the scheme within three months from the date of direction made under sub-section (1), the Government may, by notification in the Official Gazette, appoint an officer to make and publish and submit scheme For the land to the Government and, thereupon the provisions of the Act shall, as far as may be applicable, apply to the making of such scheme.
