Section 33(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(3)After receiving notice under clause (1) the Government shall appoint a person who shall give reasonable opportunity to the person interested in serving the acquisition notice and the Authority to be heard and shall submit a report thereon to the Government. After receiving such report, the Government-(a)(i)if satisfied that the conditions specified in (a) or (b) of clause (1) are not fulfilled, or(ii)if the order appealed against was passed on the ground of not complying with any provisions of this Act, rules or regulations that may be applicable, shall pass an order refusing to confirm the notice;(b)if satisfied that the condition specified in (a) or (b) of clause (1) are fulfilled regarding the land or any part of the land shall pass an order-(i)confirming the notice; or(ii)directing the Authority to grant such permission to develop the land or grant the permission subject to such condition as will keep the land capable of reasonably beneficial use.
