Section 20 in Bihar Coal Mining Area Development Authority Rules, 1988
20. Officers to exercise power under other laws.
- When it will be necessary, the Secretary or any other officer of the Authority so authorised by the Authority will function as the Certificate officer under the Bihar and Orissa Public Demands Recovery Act, 1914, for the effective and speedy recovery of such dues which are listed as public demands under that Act and will also function as the Collector under the Land Acquisition Act, 1894 for the speedy and quick acquisition of the lands required by the Authority for the development of the area.
