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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)Simultaneously with the publication of the scheme, the Authority shall submit copies of the notice and of the scheme to the Government drawing attention of the Government, particularly to the provision in the scheme, if any, referring to section 41, clause (xiv) to sub-section (2).