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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(3)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)the purpose to which any plot of land may not be used has been specified, such plot of land shall within such period of not less than one year, as may be specified in the scheme cease to be used for such purposes and shall be used only For the purpose specified in the scheme;