Section 23 in The Bihar (Coal Mining) Area Development Authority Act, 1986
23. Coming into operation of the Development Plan.
(1)Immediately after the Development Plan has been approved by the Government, the Authority shall publish a public notice in the Official Gazette and in a local newspaper of the approval of the Development Plan and the place or places where copies of the Development Plan may be inspected.(2)The publication of the notice in the Official Gazette of the approval of the Development Plan shall, notwithstanding anything contained in the Land Acquisition Act, 1894 be deemed to be a declaration duly made under section 6 of the said Act.(3)The Development Plan shall come into operation from the date of publication of aforesaid notice in the Official Gazette.(4)After the coming into operation of the Development Plan, such Development Plans as mentioned under section 25 of this Act shall stand modified or altered to the extent the proposals in these Development Plans are at variance with the Development Plan brought into effect under this Act.
