Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Jharkhand - Subsection Section 86(3) in The Bihar Coal Mining Area Development Authority Act, 1986 (3)The charge shall be leviable, not exceeding Rupees Five hundred on any person who undertakes or carries out such development and institutes or changes any use.
