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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(1)(e) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(e)The decision of the District Judge or the Additional District Judge, as the case may be, shall be final and conclusive and binding on all persons. A copy of the decision in appeal shall be sent to the Authority.