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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)Any person aggrieved by the decision in appeal of the prescribed authority in matters referred to in sub-section (1)(a) above may appeal within ninety days from the date of decision of the prescribed authority in appeal to the District Judge within the local limits of whose jurisdiction the area included in the scheme is situated.