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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(i) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(i)Provided that the continuance of the use of any land for the purpose and to the extent for and to which it is being used on the date on which such Development Plan comes into operation, may be allowed for such period and upon such terms and conditions as may be specified by the regulations made in this behalf.