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State of Jharkhand - Section

Section 91 in The Bihar Coal Mining Area Development Authority Act, 1986

91. Order of Assessment.

(1)The Authority shall deliver or serve a copy of the order of assessment on the applicant or the person liable for the development charge and/or tonnage cess.
(2)Such order of assessment, subject to the provision of Section 63 shall be final and shall not be questioned in any court.