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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(b) in Bihar Coal Mining Area Development Authority Rules, 1988

(b)by notice require the owner or occupier of the building or the owner or occupier of the land to which such building wall, bank or other structure is affixed with seven days to demolish, secure or repair such building, wall, bank for other structure, or;