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State of Jharkhand - Section

Section 40 in Bihar Coal Mining Area Development Authority Rules, 1988

40. Form for permission and the manner of enquiry.

- After publication of Scheme, any person as provided in section 48 of the Act may apply in a form given in Appendix 1 to the Authority at any time during working hours. The enquiry in the matter will be held after giving notice to such person and after taking such evidences and examination of necessary documents as considered fit and proper in the facts and circumstances of the case.