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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(c) in Bihar Coal Mining Area Development Authority Rules, 1988

(c)if it appears to the Authority that immediate action is necessary for the purpose of preventing imminent danger to any person or property, they may themselves take such immediate action and recover the cost thereof as public demand from the owner or occupier of the building or land;