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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jharkhand - Subsection

Section 78(4) in Bihar Coal Mining Area Development Authority Rules, 1988

(4)Whenever the Chief Medical Officer is of opinion that any land may be rendered more sanitary by surface or sub-soil drainage to a suitable outfall, the Authority may require the owner or occupier of such land to provide at his own expense surface or sub-soil drainage.