Section 37(6)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

[Cites 0, Cited by 0] [Section 37(6)] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(6)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)

(i)in the case of a notice requiring the demolition or alteration of any building or works or carrying out of any building or other operation itself cause the restoration of the land to its condition before the development took place and secure the compliance with the conditions of the permission or with the permission as modified, by taking such steps as the Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations;

(ii)the Authority may recover the cost of any expenses incurred by it in this behalf from the owner as arrears of land revenue.

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State of Bihar - Subsection

Section 37(6)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986