Section 43 in The Bihar (Coal Mining) Area Development Authority Act, 1986
43. Reconstitution of plots scheme.
(1)In a scheme, reconstituting the plot, the size and shapes of every reconstituted plot shall be determined, so far as may be, to render it suitable for building proposed, and, where a plot is already built upon to ensure that the buildings, as far as possible, comply with the provisions of the scheme as regards open spaces.(2)For the purpose of sub-section (1), the scheme may contain proposals-(a)to form a final plot by reconstitution of an existing plot by alteration of the boundaries of the existing plot, if necessary;(b)to form a reconstituted plot from an existing plot by the transfer wholly or partly of the adjoining lands;(c)to provide, with consent of the owners, that two or more existing plots, held separately or jointly or in joint ownership shall, hereafter, with or without alteration of boundaries, be held in ownership of their partners as a reconstituted plot;(d)to allot a reconstituted plot to any owner dispossesed of land in furtherance of the scheme; and(e)to transfer the ownership of an existing plot from one person to another.
