Section 24 in The Bihar (Coal Mining) Area Development Authority Act, 1986
24. Modification and review of Development Plan.
(1)At anytime after the date on which the Development Plan For the Coal Mining Development Area comes into operation, and at least once in every 10 years after that date the Authority may and if so directed by the Government, shall, after carrying out such fresh surveys as may be considered necessary or directed by the Government, review the Development Plan and make such modifications in the Development Plan as may be considered necessary and submit to the Government a draft modified Development Plan for approval.(2)The provisions of sections 21, 22 and 23 shall mutatis mutandis apply to such a Development Plan.
