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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)Notwithstanding anything contained in this Act the Government may, after making such enquiry as it deems necessary, direct the Authority to make and publish in the prescribed manner, a scheme in respect of any land in regard to which a development scheme may be made.