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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Bihar - Subsection

Section 92(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)On an appeal made to the prescribed Authority under sub-section (1) the prescribed authority shall, after giving reasonable opportunity of being heard to such person and the authority, pass such order as it deems fit.