Section 46 in The Bihar (Coal Mining) Area Development Authority Act, 1986
46. Power of the Government to suspend rule, bye-law, etc.
(1)Where the Authority has published the scheme in the Official Gazette under sub-section (1) of section 44 of this Act, the Government may, on an application of the Authority, by order published in the Official Gazette, suspend, to such extent only as may be necessary for the purpose of carrying out of the scheme, any rule, bye-law, regulation, notification or order made or issued under any law which the Legislature of the State is competent to Amendment(2)Any order issued under sub-section (1) shall cease to operate in the event of the scheme being withdrawn by the Authority either on its own or under the directions of the Government under section 53.
