Section 132(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)As from the date of the constitution of Authority under this Act (a) The Bihar Town Planning and Improvement Trust Act, 1951 (Bihar Act 35, 1951), (b) The Bihar Restrictions of Uses of Land Act, 1948 (The Bihar Act 23 of 1948), (c) The Jharia Water Supply Act, 1914 (Bihar Act 3 of 1914), (d)The Bihar and Orissa Mining Settlements Act, 1920 (Act No. 4 of 1920), (e) The Hazaribagh Mines Board Act, 1936 (Bihar Act III of 1936), (f) The Bihar Regional Development Authority Act, 1981 (Bihar Act 40, 1982) shall cease to have effect within the area notified under section 3 of this Act.
