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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(h) in Bihar Coal Mining Area Development Authority Rules, 1988

(h)if it appears to the Chief Medical Officer that any land is for want of drainage in a state injurious to health or offensive to the neighbourhood, the Chief Medical Officer may require the owner or occupier or both, within 15 days to drain such land;