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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(1)After the preparation of the map and the register, the Authority shall publish a public notice of the preparation of the map and register, and/or the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the map and register within 30 days of the publication of such notice.