Section 33(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)in a case where permission to develop the land was granted subject to conditions that the land cannot be rendered capable of reasonably beneficial use by carrying out the permitted development in accordance with these conditions, he may within three months and in the manner prescribed by the rules, serve on the Government a notice (hereinafter referred to as an acquisition notice) requiring the Government to acquire his interest in the land.

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State of Bihar - Subsection

Section 33(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986