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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(g) in Bihar Coal Mining Area Development Authority Rules, 1988

(g)if any land within thirty-three metres of a drain or other outlet into which land may, in the opinion of the Chief Medical Officer of the Authority, be drained is not drained to his satisfaction, the Chief Medical Officer of the Authority may require the owner within one month to drain the said land into such drain or outlet;