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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)Where the Authority thinks that, in the interest of the public it is necessary to undertake forthwith any of the works included in a scheme fora public purpose, the Authority shall make an application to the Government to vest in it the land (without any building) shown in the scheme.