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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)After the preparation of the Development Plan, the Chief Town Planner shall submit the Development Plan to the Government and shall follow the procedure and exercise the powers of the Authority under sections 20, 21, 22 and 23 of this Act.