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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)As soon as may be after declaration of the Coal Mining Development Area as notified under section 3(1), the Government shall by notification in the Official Gazette with effect from such date as the Government may appoint in this behalf establish a Coal Mining Area Development Authority (hereinafter referred to as the Authority) for Coal Mining Development Area.