Section 94(iii) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(iii)If payment prescribed by clause (i) cannot, in the opinion of the State Government, be made without increasing maximum amount authorised by sections 81, 85, 86 or 86A of the Bihar and Orissa Municipal Act, 1922 (B. and O. Act VII of 1922) and section 89 of the Patna Municipal Corporation Act, 1951, then that maximum amount may be increased to such extent as may, in the opinion of the State Government be necessary to secure the due making of such payment.
