Section 19(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)Where by virtue of the foregoing provisions of this Act a Development Plan is to be prepared, then-(a)If within the period prescribed or within such period which the Government has extended, no Development Plan has been prepared; or(b)If at any time the Government is satisfied that the Authority is not taking steps necessary to prepare such a Development Plan within that period, the Government may direct the Chief Town Planner to prepare the Development Plan.
