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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)execute any work which it is the duty of any person to execute under the scheme, in any case where it appears to that Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.