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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)If after the scheme has come into force, the Authority considers that the scheme is defective on account of an error, irregularity or informality or that the scheme needs variation or modification of minor nature the Authority shall, by notification in the Official Gazette, prepare and publish draft of such variation in the prescribed manner.