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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(3) in The Bihar Coal Mining Area Development Authority Act, 1986

(3)The publication of the scheme as provided under sub-section (1) of Section 44 above shall, notwithstanding anything contained in the Land Acquisition Act, 1894, be deemed to be a declaration duly made under Section 4 of this Act.