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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(e) in Bihar Coal Mining Area Development Authority Rules, 1988

(e)The Chief Medical Officer of the Authority may prohibit the owner of any house from letting it for occupation if in his opinion its unsuitable or if its drainage or latrine accommodation is defective, until its stability shall have been secured or the defects in drainage and latrine accommodation made good;