Section 31 in The Bihar (Coal Mining) Area Development Authority Act, 1986
31. Appeal against grant of permission subject to condition or refusal or permission.
(1)Any applicant aggrieved by an order passed under the last foregoing section, or if no order is passed, under the foregoing section 30(3) may appeal, within one month of the communication of that order to him or after the expiry of the period of three months from the date of submitting the application in the manner and accompanied by such fees as may be prescribed by rules to the prescribed authority.(2)The prescribed authority after receiving the appeal may give reasonable opportunity to the appellant and the Authority to be heard, may pass an order dismissing the appeal or allowing the appeal by-(a)granting permission unconditionally; or(b)granting permission subject to such conditions as it may think fit; or(c)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as it may think fit within three months.
