Section 16(5) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(5)The Development Plan shall designate land and subject to acquisition for any public purpose and in particular but without prejudice to the generality of this provision for the purposes of-(i)the Union of India: the State and the local authorities or any other authority established by law and public utility concerns;(ii)dealing satisfactorily with the areas of bad layout or obsolete development and Slum Areas and provisions for re-location of population;(iii)the provision to open space, parks and playground;(iv)securing the use of the land in the manner specified in the Development Plan;(v)any of the matters as are referred to in sub-section (3);(vi)the Draft Development Plan as submitted to the Government shall in particular include:-(a)Recommendations to the Government regarding the directions to be issued to the concerned local authorities in the Coal Mining Development Area and the different departments of the Government, if any, in respect of enforcement and implementation of the proposals contained in the draft Development Plan;(b)A report indicating the priorities assigned to works included in the Draft Development Plan and the phasing of the programme of development as such.
