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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)Authority shall, on such application being made, or if no such application is made after serving notice on the person liable for Development Charge, determine whether or not, and if so, what Development Charge, if leviable in respect of that development or use.