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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2)(xviii) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(xviii)the imposition of conditions and restrictions in regard to the open space to be maintained around building, area for a plot, the number, height and character of buildings allowed in specified area, the purposes for which buildings or specified area may or may not appropriate, the sub-division of plots, the discontinuance of objectionable uses of land in any area in reasonably periods, parking space and loading and unloading space for any building and the sizes of projections and advertisement signs;