Section 3 in The Bihar (Coal Mining) Area Development Authority Act, 1986
3. Declaration of the Coal Mining Development Area and the constitution of the Development Authority.
(1)The Government may, by notification in the Official Gazette, declare any coal mining area including such adjacent or contiguous areas in the State, to be a Coal Mining Development Area for the purpose of this Act.(2)The abovesaid notification shall define the limits of the area to which it relates.(3)The Government may, by notification thereafter alter the limits of the area so as to include therein or exclude therefrom such areas as may be specified in the notification.
