Section 21(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)After the modifications, if any, directed by the Government, have been made, the Authority shall publish the public notice in the Official Gazette and in one or more local newspapers, of the preparation of the Development Plan and the place or places where copies of the same may be inspected inviting objections in writing from any person with respect to the Development Plan within a period of sixty days.
