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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(5) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(5)Upon confirmation of the notice under either of the two last foregoing clauses, the Government shall proceed to acquire the land or that part of any land regarding which the notice has been confirmed within one year of confirmation of the acquisition notice.