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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(3)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)the purpose to which any existing building may not be used has been specified, such building, shall within such period of not less than 3 years as may be specified in the scheme, cease to be used for the purpose other than the purpose specified in the scheme;