Section 38(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)Where such notice has been served the provisions of clause (b) to subsections (4) and (5) of section 37 shall apply with such modifications as may be necessary:Provided that provisions of clause (a) of sub-section (4) of section 37 shall not apply and in spite of the filing of an application for permission for development of an appeal as provided in sub-section (3) of section 37, the notice shall continue to have full effect.
