Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Bihar - Subsection Section 48(5) in The Bihar (Coal Mining) Area Development Authority Act, 1986 (5)The provisions of section 36 shall mutatis mutandis apply in relation to the unauthorised development or use of land included in a development scheme.
