Section 66 in The Bihar (Coal Mining) Area Development Authority Act, 1986
66. Power to vary scheme on ground of error, irregularity or informality.
(1)If after the scheme has come into force, the Authority considers that the scheme is defective on account of an error, irregularity or informality or that the scheme needs variation or modification of minor nature the Authority shall, by notification in the Official Gazette, prepare and publish draft of such variation in the prescribed manner.(2)The draft variation published under sub-section (1) shall state every amendment proposed to be made in the scheme and if any such amendment relates to a matter specified in any of the sub-clauses or sub-section (2) of section 41, the draft variation shall also contain such other particulars as may be prescribed.(3)The draft variation shall be open to the inspection of the public at the office of the Authority during office hours.(4)Not later than one month from the date of the publication of the draft variation, any person affected thereby may communicate in writing his objections to the Authority.(5)After receiving the objections under sub-section (4), the Authority shall after making such enquiry as it may think fit, notify the variation with or without modification by notification in the Official Gazette.(6)From the date of the notification of the variation with or without modifications, such variation shall take effect as if it were incorporated in the scheme.
