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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Bihar - Subsection

Section 127(1)(i) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(i)to execute within a period to be fixed in the notice, such works which the Authority may consider necessary for carrying such measures into effect and to maintain in good repair all works so executed;