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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)The Authority shall be competent to make any agreement with any person, in respect of any matter which is to be provided for in the development scheme subject to the power of the Government to modify or disallow such agreement and unless it is otherwise expressly provided therein, such agreement shall take effect and after the day on which the development scheme comes into force.