Section 49 in The Bihar (Coal Mining) Area Development Authority Act, 1986
49. Power to acquire land.
(1)Where the Authority thinks that, in the interest of the public it is necessary to undertake forthwith any of the works included in a scheme fora public purpose, the Authority shall make an application to the Government to vest in it the land (without any building) shown in the scheme.(2)If in the opinion of the Government any land is required for carrying out any function of the Authority under this Act, it shall be deemed to have been required for a "Public purpose" and the Government may acquire such a "Public purpose" and the Government may acquire such land For the Authority in accordance with Land Acquisition Act, 1894.(3)Any land, either belonging to the Government or which has been acquired by the Government for the Authority may be handed over to the Authority by the Government by notification in the Official Gazette.
