Section 39(1)(c) in The Bihar Coal Mining Area Development Authority Act, 1986

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(1)(c) in The Bihar Coal Mining Area Development Authority Act, 1986

(c)that any building or works should be altered or removed ; the Authority may, by notice served on the owner-

(i)require the discontinuance of that use; or

(ii)impose such conditions, as may be specified in the notice, on the continuance thereof; or

(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any building or works within a period not less than one month, as may be specified therein, after the service of the notice.

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State of Jharkhand - Subsection

Section 39(1)(c) in The Bihar Coal Mining Area Development Authority Act, 1986