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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Jharkhand - Subsection

Section 128(2)(h) in The Bihar Coal Mining Area Development Authority Act, 1986

(h)the form and content of the Development Plan and the Development Scheme and the procedure to be followed in connection with the preparations submission and approval of such plan, schemes and the form and the manner of publication of the notice relating to such Plan and Scheme;