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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(xxiv) in Bihar Coal Mining Area Development Authority Rules, 1988

(xxiv)"Holding" means land or building or both held under one title or one agreement. It may be given a district name and number which may be put up on a plate affixed on the holding and this may be altered from time to time.