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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(3)If any action taken by the Authority is questioned, the matter shall be referred to the Government or any officer authorised by the Government in this behalf and the decision of Government or of the officers as the case may be shall be final and conclusive and binding on all persons.