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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(5) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(5)After receiving the objections under sub-section (4), the Authority shall after making such enquiry as it may think fit, notify the variation with or without modification by notification in the Official Gazette.