Section 126 in Bihar Coal Mining Area Development Authority Rules, 1988
126. Notice to be issued.
- As per provision in sections 101 and 102 of the Act, the Authority, when intending to give effect to the same provisions shall publish a general notice at least one month prior to the commencement of the work in one or two local newspapers informing the persons affected by such scheme and invite them to visit the office of the Authority to acquaint themselves with the details of the schemes.
