Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Jharkhand - Subsection Section 89(e) in Bihar Coal Mining Area Development Authority Rules, 1988 (e)compensate the local Authority or (1) (Railway administration) to which the road, (2) land, (3) or Railway (4) belongs for any damage caused and not repaired.
