Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Bihar - Subsection Section 57(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986 (3)The Chairman shall be the District Judge or other Civil Judge as may be appointed by the Government on the recommendations of the District Judge.
