Section 60 in The Bihar (Coal Mining) Area Development Authority Act, 1986
60. Powers of Tribunal to decide matter finally.
(1)The Tribunal shall, after making such inquiry as it may think fit, decide all matters arising out of clauses (d) to (m) (both inclusive) and clause (p) only of sub-section (1) of section 55 in respect of appeals referred to the Tribunal; and may either confirm the proposals of the Authority or direct it, where necessary to reconsider, vary or modify its proposals only in respect of such matters aforesaid.(2)Every decision of the tribunal shall be final and conclusive and binding on all persons and parties including the Authority. A copy of the decision in appeal shall be sent to the Authority.
