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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(2) in The Bihar Coal Mining Area Development Authority Act, 1986

(2)After the expiry of the period mentioned in sub-section (1) an officer designated by the authority or a Committee appointed by the authority for the purpose shall, after allowing a reasonable opportunity of being heard to all the persons, who have filed the objections, make a report to the authority.