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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(4)After the coming into operation of the Development Plan, such Development Plans as mentioned under section 25 of this Act shall stand modified or altered to the extent the proposals in these Development Plans are at variance with the Development Plan brought into effect under this Act.