Section 53(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(4)At any time prior to the publication of the scheme under section 44, the Government, if it is satisfied that it is in the public interest, may direct the Authority to withdraw a scheme whereupon the Authority shall withdraw the scheme by a notification published in the Official Gazette to that effect. Upon such withdrawal no further proceeding shall be taken in regard to such scheme.
