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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(a) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(a)in any case where land is to be acquired, shall state the district or other territorial division in which the land is situate and its approximate area ; and, where a plan shall have been made of the land, the place where such plan may be inspected;