Section 40 in The Bihar (Coal Mining) Area Development Authority Act, 1986
40. Interim provision pending preparation of Development Plan.
-Where the Authority, in the exercise of its functions and powers with respect to any areas under it, is required to have regard to the provisions of a Development Plan before such Development Plan has become operative, the Authority shall have regard to the provisions which in its opinion will be required to be included for securing the proper planned development of the Coal Mining Development Area.
