Section 4(3)(e) in The Coal Bearing Areas (Acquisition And development) Act, 1957

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Union of India - Subsection

Section 4(3)(e) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(e)to mark such boundaries and line by placing marks; and where otherwise the survey cannot be completed and the boundaries and line marked, to cut down and clear away any part of any standing crop, fence or jungle:

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Union of India - Subsection

Section 4(3)(e) in The Coal Bearing Areas (Acquisition And development) Act, 1957