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[Cites 0, Cited by 0] [Section 8(1a)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1a)(iv) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(iv)to cut down and clear away any part of any standing crop, fence or jungle where the survey cannot be completed, levels cannot be taken and boundaries can not be marked otherwise;