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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(3)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)apply for permission under section 30 of this Act for the retention of the land of any buildings or works or for the continuance of any use of the land, to which the notice relates; or