Section 48(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)Where under clause (viii) of sub-section (2) of section 41 or under a scheme under section 42-(a)the purpose to which any plot of land may not be used has been specified, such plot of land shall within such period of not less than one year, as may be specified in the scheme cease to be used for such purposes and shall be used only For the purpose specified in the scheme;(b)the purpose to which any existing building may not be used has been specified, such building, shall within such period of not less than 3 years as may be specified in the scheme, cease to be used for the purpose other than the purpose specified in the scheme;(c)the purpose to which any plot of land with existing building may not be used has been specified in the scheme and the existence of such buildings is inconsistent with the provisions of the Scheme, such buildings shall within such period of not less than 10 years as may be specified in the scheme cease to exist:Provided that such period shall not be less than reasonable life of the building;no compensation shall be payable for any plot of land or building adversely affected by the making of a scheme.
