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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)If the Authority fails to complete the work within the prescribed period or within the period extended under sub-section (1), the Government may require theAuthority to complete the works within a further period as it may consider reasonable or appoint an officer to complete such works at the cost of the Authority.