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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)After receiving the objections, and after making such enquiry as it may think fit, the Authority may by notification in the Official Gazette, withdraw the scheme and upon such withdrawal, no further proceeding shall be taken in regard to such scheme.