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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(3)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(c)on application from any local authority charged with administration of or empowered to make provision or the supply of water to such town, village or place on such conditions and in such manner as the Government may prescribe by rules made from time to time in this behalf.