Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 52 in Bihar Coal Mining Area Development Authority Rules, 1988

52. Power of Authority to cause Group or Block of Houses to be drained or improved jointly.

- If it appears to the Authority that a group or block of houses may be drained or improved more economically or advantageously in combination than separately, and a drain or other outlets, already exists within 33 meters of any part of such group or block of houses to be drained and improved, the authority may cause such drainage to be improved or to be made and expenses thereby incurred shall be recovered from the owners of such houses in such proportions as shall to the Authority seem fit.