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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(5)(b) in The Bihar Coal Mining Area Development Authority Act, 1986

(b)When a notice is served under the last foregoing sub-section, the provisions of sub-section (2) to (5) of Section 33 shall apply with such modification as may be necessary.