Section 79(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)Where two or more plots included in a scheme are in the same ownership, the net amount payable by such owner under the provisions of this Act shall be distributed over his several reconstituted plots in proportion to the increment which is estimated to accrue in respect of such reconstituted plot, unless the owner and the Authority agree to a different method of distribution.
