Section 45 in The Bihar (Coal Mining) Area Development Authority Act, 1986
45. Power of the Government to require the Authority to make scheme.
(1)Notwithstanding anything contained in this Act the Government may, after making such enquiry as it deems necessary, direct the Authority to make and publish in the prescribed manner, a scheme in respect of any land in regard to which a development scheme may be made.(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.
