Section 16(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)As soon as may be, after the declaration of the Coal Mining Development Area under section 3, Authority shall, not later than two years of such declaration or within such time as the Government may from time to time extend and subject to such directions as may be issued by the Government, prepare and submit to the Government a Development Plan for whole of the Coal Mining Development Area or any of its parts.
