Section 48(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)No person shall be entitled to compensation in respect of any damage, or injury resulting from any action taken by the Authority under sub-section (1) except in respect of the building work begun or contact entered into before the date of which the Authority published the scheme under sub-section (1) of section 44 or the Government published the notification under section 45 and it shall apply only in such building work as has proceeded with the publication of the scheme:Provided that such claim to compensation in the expected cases shall be subject to the conditions of any agreement entered into between such person and the Authority.
