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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)If at any time the Government is satisfied that the Authority is not taking steps necessary to prepare such a Development Plan within that period, the Government may direct the Chief Town Planner to prepare the Development Plan.