Section 73 in The Bihar (Coal Mining) Area Development Authority Act, 1986
73. Transfer of rights from existing to reconstituted plot or extinction of such right.
- Any right in an existing plot which, in the opinion of the Authority, is capable of being transferred wholly or in part without prejudice to the making of a development scheme to be a reconstituted plot shall be so transferred and any right in an existing plot which in the opinion of the Authority is not capable of being so transferred, shall be extinguished, provided that, an agricultural lease shall not be transferred from an existing plot to reconstituted plot without the consent of all the parties to such lease.
