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[Cites 0, Cited by 0] [Section 37(6)] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(6)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)prosecute the owner for not complying with the notice and in case where the notice required the discontinuance of any use of land, any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and