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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(c)If any person contravenes the provisions contained in clause (a) or clause (b), the Authority may direct such person by notice in writing to stop any work in progress and after making enquiry in the prescribed manner, remove, pull down or alter any building or other work or restore the land in respect of which such contravention is made to its original condition;