Section 30 in Bihar Coal Mining Area Development Authority Rules, 1988
30. Issue of notice to the public for the inspection of land use map.
- After the land use maps and the registers are finally ready, the Authority shall issue a public notice indicating the place, which shall generally be the office of the Authority and if considered necessary by the Managing Director, also where as well, where the members of the public may come to inspect the said maps. The notice shall clearly indicate the hours during which the same may be inspected and the Authority, subject to compliance of provisions in the rules of obtaining certified copies, may supply copies on demand.
