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[Cites 0, Cited by 0] [Section 88(4)] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(4)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)where the application relates to the carrying out of any development, the Authority may refuse to assess the Development Charge payable in respect thereof, unless it is satisfied that the applicant has an interest in the land sufficient to enable him to carry out such development or that the applicant is able to obtain such interest and that the applicant will carry out the development within such period as the Authority considers appropriate;