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[Cites 0, Cited by 0] [Section 88(4)] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(4)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(c)where the applicant relates to the substitution or change of any use, the Authority may refuse to assess the amount of Development Charge in respect thereof unless it is satisfied that the use will be instituted within such period as the Authority consider appropriate.