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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(5) in The Bihar Coal Mining Area Development Authority Act, 1986

(5)After the requisition under sub-section (4) has been complied with, the Authority or such officer of the Authority who may be authorised in this behalf, may if he thinks fit, depute, by a written order, a police officer or any officer or employee of the Authority to watch the land in order to ensure that the development is not continued.