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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)On the application of the owner of any premises situated in any part of the area of the Authority other than the colliery, the Authority may, subject to such rules as the Government may make in this behalf, supply-water to such premises on such conditions as may be agreed upon between the Authority and the owner of such premises.