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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(1)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)the re-erection of a building which has been destroyed or demolished as long as the cubic content of the original building is not exceeded by more than one-tenth;