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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(1)(g) in The Bihar Coal Mining Area Development Authority Act, 1986

(g)determine the proportion of contribution to be levied on each plot used, allotted or reserved for a public purpose on purposes of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public;