Section 22 in The Bihar (Coal Mining) Area Development Authority Act, 1986
22. Approval by the Government.
- As soon as may be, after the receipt of the Development Plan, together with the report of the Committee, the Government may within six months either approve the Development Plan or may approve it with such modifications as it may consider necessary, or may return the Development Plan to the Authority to modify the Plan or to prepare a fresh Plan in accordance with such directions as the Government may issue in this behalf.
