Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 129] [Entire Act] State of Bihar - Subsection Section 129(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986 (d)the terms and conditions for the continuance of use of any land used otherwise than in conformity with a Development Plan;
