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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(3)After the expiry of the period mentioned in sub-section (1) above, the Authority shall appoint a Committee consisting of the Technical Member and not more than two of its other members, to consider the objections filed under subsection 21(1) and report on them within such time as the Authority may fix in this behalf.