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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(4)If such notice is not complied with forthwith, the Authority, or such officer of the Authority, who may be authorised in this behalf, may require any police officer to remove such person and all assistants and workmen from the land at any time after the service of such notice and such police officer shall comply with the requisition accordingly.