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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(3) in The Bihar Coal Mining Area Development Authority Act, 1986

(3)After the expiry of the period mentioned in sub-section (1) above, the Authority shall appoint a Committee consisting of Technical Member and not more than two of its other members, to consider the objections filed under sub-section 21(1) and report on them within such time as the Authority may fix in this behalf.