Section 14 in The Bihar (Coal Mining) Area Development Authority Act, 1986
14. Notice of the preparation of the map and register.
(1)After the preparation of the map and the register, the Authority shall publish a public notice of the preparation of the map and register, and/or the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the map and register within 30 days of the publication of such notice.(2)After the expiry of the period mentioned in sub-section (1) an officer designated by the Authority or a Committee appointed by the Authority for the purpose shall, after allowing a reasonable opportunity of being heard to all the persons, who have filed the objections, make a report to the Authority.(3)The Authority shall consider the report as submitted under sub-section (2) and may make such modifications in the map or register or both as it considers proper and adopt the map and the register by resolution.(4)As soon as may be, after the adoption of the map and the register, the Authority shall publish a public notice of the adoption of the map and the register and the place or places where copies of the same may be inspected and shall submit copies of the map and register to the Government.(5)A copy of such notice shall also be published in the Official Gazette. The publication of the copy of the public notice in the Official Gazette in respect of the map and register shall be conclusive evidence of the fact that the map and register have been duly prepared and adopted.
