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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(1)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(d)The District Judge or the Additional District Judge, as the case may be, after making such enquiry, he may think fit, may either direct the Authority to reconsider the proposal or accept, modify, vary to reconsider the proposal or reject the proposals of the Authority and shall decide all matters arising out of clauses referred in clause (a) to sub-section (1) above.