Section 57(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)As soon as may be after the Authority has decided all the matters stated in section 55(1), the Government shall, after making such enquiry as it may think fit, appoint a Tribunal of appeal (hereinafter referred to as the Tribunal) to hear and decide appeals arising out of matters referred to in section 56(2)(a).
