Section 88 in Bihar Coal Mining Area Development Authority Rules, 1988
88. Excise of power by the authority.
- The Authority shall not exercise the above power in respect of any property vested in or under the control of the Central or State Government or of any local authority or Railway Administration except with the permission of concerned Government or the Authority:Provided further that the Authority may without obtaining such permission execute any works or schemes without altering its position in case of urgent necessity to maintain water supply without any interruption or delay in human life and property.
