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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(1)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(c)No such contribution shall be levied on a plot used, allotted or reserved, for a public purpose or purposes of the Authority, such plot being solely for the benefit of the owners of residents within the area of the scheme.