Section 65 in The Bihar (Coal Mining) Area Development Authority Act, 1986
65. Power to enforce Scheme.
(1)On and after the day on which a scheme has been notified the Authority may after giving the prescribed notice and in accordance with the provisions of the Scheme-(a)remove, pull down, or after any building or other work in the area included in the scheme which is such as to contravene the scheme or in the erection of which or carrying out of which, any provision of the scheme has not been complied with;(b)execute any work which it is the duty of any person to execute under the scheme, in any case where it appears to that Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.(2)Any expenses incurred by the Authority under this section may be recovered from the person in default or from its owner of existing plot in the manner provided for the recovery of sums due to the Authority under the provisions of this Act.(3)If any action taken by the Authority is questioned, the matter shall be referred to the Government or any officer authorised by the Government in this behalf and the decision of Government or of the officers as the case may be shall be final and conclusive and binding on all persons.
