Section 80 in The Bihar (Coal Mining) Area Development Authority Act, 1986
80. Power of Authority to make agreement.
(1)The Authority shall be competent to make any agreement with any person, in respect of any matter which is to be provided for in the development scheme subject to the power of the Government to modify or disallow such agreement and unless it is otherwise expressly provided therein, such agreement shall take effect and after the day on which the development scheme comes into force.(2)Such an agreement shall not in anyway affect the determination of the makers as stated in section 55 or the rights of third parties, but it shall be binding on the parties to the agreement:Provided that, if any agreement contains any provisions which are inconsistent with the scheme as published by the Authority under section 44, such an agreement shall be void:Provided further that, if the agreement is modified by the Government, either party shall have the option of avoiding if it so elects.
