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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1)(ix) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(ix)for prospecting operations for coal and other mining however, the Authority shall be informed of the details of the proposed scheme before such operations are undertaken by the lessee, sub-lessee or the mine-owner.The Authority shall have the right to suggest suitable modifications in the scheme keeping in view the overall development of the area.