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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(d) in Bihar Coal Mining Area Development Authority Rules, 1988

(d)if any building or land is in a filling or unwholesome state the Chief Medical Officer of the Authority may by notice require the owner or occupier thereof to clean or otherwise thereafter to keep the same in a clean and proper state;