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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(2)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)Any decision of the Authority under clauses (d) to (m) (both inclusive) and clause (p) of sub-section (1) of section 55 shall be forthwith communicated to the party concerned and any party aggrieved by such decision may, within 60 days from the date of communication of the decision, appeal to the tribunal of Appeal for decision of the appeal.