Section 42 in The Bihar (Coal Mining) Area Development Authority Act, 1986
42. Contents of the Scheme.
- The scheme contains the following particulars as far as may be necessary, that is to say-(a)the area, ownership and tenure of all existing plots covered by the scheme;(b)the land allotted or reserved under clause (vii) of sub-section (2) of section 41 with a general indication of the use to which such land is to be put and the terms and conditions subject to which such lands is to be put to such uses;(c)a full description of all the details of the scheme under such clause of sub-section (2) of section 41 as may be applicable;(d)the laying out or re-laying out of the land either vacant or already built upon;(e)the filling up or reclamation of low-lying swampy or unhealthy areas or levelling up of land;(f)the extent to which it is proposed to alter the boundaries of the existing plots in accordance with the proposed scheme;(g)an estimate of the total cost of the scheme and the net cost to be borne by the Authority.
