Section 32 in Bihar Coal Mining Area Development Authority Rules, 1988
32. Decision on objection.
- After the approval has been received from the Government of the Development plan and after the issue of public notice in the manner prescribed in the Act, the Authority shall proceed to decide the objections, after receipt of the report from the Committee formed for the purpose on the basis of such report and after such scrutiny as may be considered necessary, the Authority shall submit again the development plan with or without modifications to the State Government within a period not exceeding 60 days.
