Section 91 in The Bihar (Coal Mining) Area Development Authority Act, 1986
91. Order of Assessment.
(1)The Authority shall deliver or serve a copy of the order of assessment on the applicant or the person liable for the development charge and/or [Tax] [Substituted for 'Tonnage Cess' vide Section 6 of (Amendment) Act, 1992 [24 of 1992].].(2)Such order of assessment, subject to the provision of section 63 shall be final and shall not be questioned in any court.
