Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act] State of Bihar - Subsection Section 128(2)(n) in The Bihar (Coal Mining) Area Development Authority Act, 1986 (n)the procedure for the levy of Development Charges and exemption from it on any development or institution or change of any use of any land;