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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(6) in Bihar Coal Mining Area Development Authority Rules, 1988

(6)Whenever any land appears to the Chief Medical Officer by reason of vegetation, undergrowth prejudice to be harbouring or likely to harbour mosquitoes, the Authority may require the owner or occupier of such land at his own expense to clean and remove such vegetation, undergrowth or jungle within the time specified in such notice.