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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(d)Any expense incurred by the Authority under sub-section (c) shall be a sum due to the Authority under this Act for the person in default or the owner of the plot.