Section 110(h) in Bihar Coal Mining Area Development Authority Rules, 1988
(h)the Managing Director or any other officer authorised by him to make such alterations or amendments in the list shall give atleast one month's notice to the person affected by such alteration or amendment which is proposed to be made. The person concerned will be given an opportunity of being heard. Every such alteration made shall have to be signed by the Managing Director or an officer authorised by the Managing Director in this behalf and subject to the result that will take effect from the date on which the next instalment falls due but by such alteration it shall not be deemed that a new or revised assessment list has been made;
