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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)The draft variation published under sub-section (1) shall state every amendment proposed to be made in the scheme and if any such amendment relates to a matter specified in any of the sub-clauses or sub-section (2) of section 41, the draft variation shall also contain such other particulars as may be prescribed.