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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)the Government shall after consulting the local authority/authorities concerned frame a scheme determining what portion of the balance of the fund of the Authority shall vest in the Government and the local authority/authorities concerned and in what manner the properties and liabilities of the authority shall be apportioned between the Government and the local authority/authorities and on the scheme being notified the fund properties and liabilities of the Authority shall vest and be apportioned accordingly.