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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(3)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(c)the purpose to which any plot of land with existing building may not be used has been specified in the scheme and the existence of such buildings is inconsistent with the provisions of the Scheme, such buildings shall within such period of not less than 10 years as may be specified in the scheme cease to exist: