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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(3)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)if satisfied that the condition specified in (a) or (b) of clause (1) are fulfilled regarding the land or any part of the land shall pass an order-
(i)confirming the notice; or
(ii)directing the Authority to grant such permission to develop the land or grant the permission subject to such condition as will keep the land capable of reasonably beneficial use.