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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Bihar - Subsection

Section 132(3)(g) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(g)from the date the Authority comes into existence it will have the same right as the various authorities/organisations set up under the acts listed in sub-sections (1), (2) of this section had in all lands within the area notified under section 3 of this Act which were previously held by the aforesaid various authorities/organisations on lease from the State Government for a certain period or the possession of which has been delivered to the aforesaid authorities/organisations;