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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Bihar - Subsection

Section 128(2)(k) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(k)the form in which any application for permission for development shall be made, the particular to be furnished in such appointment and documents and plans which shall accompany such application;