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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)No person shall, within the area included in the Scheme, erect or proceed with any building work, remove, pull down, alter, make additions to or make any substantial repair to any building, part of a building, a compound wall or any drainage, work or remove any earth, stone or material, or sub-divide any land or building unless such person has applied for and obtained necessary permission from the Authority in the form prescribed;