Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)The Authority shall deliver or serve a copy of the order of assessment on the applicant or the person liable for the development charge and/or [Tax] [Substituted for 'Tonnage Cess' vide Section 6 of (Amendment) Act, 1992 [24 of 1992].].