Section 54 in The Bihar (Coal Mining) Area Development Authority Act, 1986
54. Effect of Scheme.
- On and after the day on which a scheme comes into force-(a)all lands required by the Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the Authority free from all encumbrances;(b)all rights in the existing plots which have been reconstituted, shall determine and the reconstituted plots shall become subject to the rights settled by the Authority;(c)the Authority shall handover possession of the reconstituted plots to the owners to whom they are allotted in the scheme.
