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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Jharkhand - Subsection

Section 112(b) in Bihar Coal Mining Area Development Authority Rules, 1988

(b)On receipt of such notice the Managing Director or the officer concerned shall proceed in the matter and after inviting objection and hearing the same, if necessary, shall pass order regarding transfer of title over the holding in question.