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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jharkhand - Subsection

Section 42(b) in The Bihar Coal Mining Area Development Authority Act, 1986

(b)the land allotted or reserved under clause (vii) of sub-section (2) of Section 41 with a general indication of the use to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses;