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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)If in the opinion of the Government any land is required for carrying out any function of the Authority under this Act, it shall be deemed to have been required for a "Public purpose" and the Government may acquire such a "Public purpose" and the Government may acquire such land For the Authority in accordance with Land Acquisition Act, 1894.