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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)The publication of the notice in the Official Gazette of the approval of the Development Plan shall, notwithstanding anything contained in the Land Acquisition Act, 1894 be deemed to be a declaration duly made under section 6 of the said Act.