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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2) in The Bihar Coal Mining Area Development Authority Act, 1986

(2)The notice of preparation of the Development Plan as provided under subsection (1) above shall notwithstanding anything contained in the Land Acquisition Act, 1894 be deemed to be declaration duly made under Section 4 of the said Act.