Section 30(3)(a) in The Bihar Coal Mining Area Development Authority Act, 1986

[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

(a)the Authority may pass an order within prescribed time in the following manner-

(i)granting permission unconditionally; or

(ii)granting permission subject to such condition as it may thinks fit; or

(iii)refusing permission;

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