Section 25 in The Bihar (Coal Mining) Area Development Authority Act, 1986
25. Minor changes in the Development Plan.
- At any time after the date on which the Development Plan comes into operation, the Coal Mining Area Development Authority may, with the prior approval of the Government, make such minor changes in the Development Plan as may be necessitated by topographical and cartographical errors and omissions, details of proposals not fully indicated in the Plan or changes arising out of the implementation of the proposals in the Development Plan: Provided-(i)that all such changes are in the public interest, and(ii)that all such changes are notified to the public.
