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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2)(c) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(c)to provide, with consent of the owners, that two or more existing plots, held separately or jointly or in joint ownership shall, hereafter, with or without alteration of boundaries, be held in ownership of their partners as a reconstituted plot;