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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)The Authority shall complete all the works provided in a scheme within the period prescribed:Provided that, in exceptional circumstances on application by the Authority, the Government may, by an order in writing specifying these circumstances, grant to the Authority in this behalf further extension of time as it may think fit.