Section 44(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)As soon as may be after the scheme under section 43(2) has been prepared, the Authority shall publish the scheme in the Official Gazette and in one or more local newspapers specifying the place or places where copies of the same may be inspected, and inviting objection in writing from any person with respect to the scheme within such period as may be specified in the notice:Provided that such period shall not be less than two months from the date the notice is published in the Official Gazette:Provided further, that no such public notices under this sub-section in respect of the scheme shall be required where land covered by the scheme had already been acquired and the execution of the scheme does not affect the interest of any person/persons.
