Section 124 in The Bihar (Coal Mining) Area Development Authority Act, 1986
124. Control by the Government.
(1)The Authority shall carry out such directions as may be issued from time to time by the Government for the efficient administration of this Act.(2)If in, or in connection with the exercise of its powers and discharge of the functions by the Authority under this Act, any dispute arises between the Authority, the local authority or/and the Government, the decision of the Government in such disputes shall be final.
