Section 53 in The Bihar (Coal Mining) Area Development Authority Act, 1986
53. Withdrawal of scheme by the Authority.
(1)If, at any time before the scheme is published under section 52, a representation is made by a majority of the owners of the area that the scheme should be withdrawn, the Authority shall invite from all persons having interests in the scheme, objections to such representations.(2)After receiving the objections, and after making such enquiry as it may think fit, the Authority may by notification in the Official Gazette, withdraw the scheme and upon such withdrawal, no further proceeding shall be taken in regard to such scheme.(3)Simultaneously with such withdrawal, the Authority shall submit to the Government the copy of the notice withdrawing the scheme and a report of its enquiry made in this behalf.(4)At any time prior to the publication of the scheme under section 44, the Government, if it is satisfied that it is in the public interest, may direct the Authority to withdraw a scheme whereupon the Authority shall withdraw the scheme by a notification published in the Official Gazette to that effect. Upon such withdrawal no further proceeding shall be taken in regard to such scheme.
