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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1)(iii) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any building or works within a period not less than one month, as may be specified therein, after the service of the notice.