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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)The notice of preparation of the Development Plan as provided under sub-section (1) above shall, notwithstanding anything contained in the Land Acquisition Act, 1894 be deemed to be declaration duly made under section 4 of the said Act.