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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(d)The Divisional Commissioner concerned with the [Mineral Area Development Authority and the District Magistrate of the District declared as Mineral Area Development Authority under sub-section (1) of Section 3.] [Substituted vide Section 4 of the Bihar Coal Mining Area Development Authority (Amendment) Act, 1992 (24 of 1992). Assented to by the Governor on 29.8.1992.];