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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)The Authority, on receipt of such application, shall at once furnish the applicant with a written acknowledgement of its receipt and may, after an enquiry, either grant or refuse such permission or grant it subject to such condition as the Authority may think fit to impose. If the Authority communicates no decision to the applicant within three months from the date of such acknowledgement, the applicant shall be deemed to have been granted such permission;