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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(4)Any person or persons aggrieved by the decision of the Authority under this section may, within 60 days from the date of the decision, appeal to the prescribed authority and the order of the prescribed authority in the appeal shall be final.