Section 17 in The Bihar (Coal Mining) Area Development Authority Act, 1986
17. Preparation of the plan by the Authority and sanction thereof.
- If any Development Plan/ Master Plan for the Coal Mining Development Area or any parts thereof has already been approved and notified by the State Government under the provisions of the Bihar Town Planning and Improvement Trust Act, 1951 (Bihar Act 35 of 1951) or any other law for the time being in force in the State before the commencement of this Act, the Development Plan/Master Plan already approved and notified by the Government shall be deemed to have been prepared by the Authority and sanctioned by the Government under the relevant provision of the Act till such time the Coal Mining Area Development Authority modifies the Development Plan or prepares a fresh Development Plan.
