Section 26 in The Bihar (Coal Mining) Area Development Authority Act, 1986
26. Modifications and changes in the Development Plan to be placed on the table of the House in the State Legislature.
- All modifications and changes made in the Development Plan shall be placed on the table of the State Legislature. All modifications and changes of the development plan after approval of the State Government shall be placed on the table of both Houses of the State Legislature in ensuing session.
