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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Bihar - Subsection

Section 87(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)In classifying the use of land and building under any of the categories mentioned in sub-section (1) above the predominant purpose for which such land and building are used shall be the main basis for such classification.