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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(1)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)From every decision of the Authority in matters arising out of clauses (a), (b), (c), (n) and (o) of sub-section (1) of section 55 an appeal shall lie within forty five days from the date of the decision to the prescribed authority.