Section 13 in The Bihar (Coal Mining) Area Development Authority Act, 1986
13. Preparation of present land use map and register.
- As soon as may be the Authority shall, not later than six months after its constitution or within such time as the Government may, from time to time extend, prepare a present Land Use Map (hereinafter called the map) and Land Use Register taking the whole area or part thereof at a time in the form to be prescribed indicating the present use of every piece of land in the Coal Mining Development Area.
