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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Bihar - Subsection

Section 132(3)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(d)all properties movable and immovable and all rights, title and interest in any property vested in the authorities/organisations set up under the acts listed in sub-sections (1), (2) of this section shall vest in the Authority and all properties in possession of such authorities/ organisations shall be deemed to be due to the Authority;