Section 21 in The Bihar (Coal Mining) Area Development Authority Act, 1986
21. Public notice of the preparation of the Development Plan.
(1)After the modifications, if any, directed by the Government, have been made, the Authority shall publish the public notice in the Official Gazette and in one or more local newspapers, of the preparation of the Development Plan and the place or places where copies of the same may be inspected inviting objections in writing from any person with respect to the Development Plan within a period of sixty days.(2)The notice of preparation of the Development Plan as provided under sub-section (1) above shall, notwithstanding anything contained in the Land Acquisition Act, 1894 be deemed to be declaration duly made under section 4 of the said Act.(3)After the expiry of the period mentioned in sub-section (1) above, the Authority shall appoint a Committee consisting of the Technical Member and not more than two of its other members, to consider the objections filed under subsection 21(1) and report on them within such time as the Authority may fix in this behalf.(4)The Committee so appointed shall have power to co-opt any other person, and such co-opted person shall have a right to take part in the discussions of the Committee relevant to the purpose but shall not have a right to vote at meeting and shall not be a member for any other purpose.(5)The Committee so appointed shall afford a reasonable opportunity of being heard to any person, including representatives of Government Departments, or local authorities who has filed any objection, and who has made a request for being so heard.(6)As soon as may be, after the receipt of the report from the committee, but not later than the time prescribed by the rules, the Authority shall consider the report of the Committee and. may make such modifications in the Development Plan as it considers proper, and shall submit the Development Plan with or without modifications together with the report of the Committee to the Government.
