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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(7) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(7)If any Assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the Chairman with the consent of the State Government shall appoint forthwith a fit and proper person to take the place of such Assessor.