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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(3) in Bihar Coal Mining Area Development Authority Rules, 1988

(3)The Chief Medical Officer may require the owner or occupier of any building or property to provide at his own expense mosquito proof covering for wells or abandoned shafts or domestic cess pools or any other breeding places in respect to which in the opinion of the Authority such action is feasible.