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

State of Bihar - Subsection

Section 14(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(4)As soon as may be, after the adoption of the map and the register, the Authority shall publish a public notice of the adoption of the map and the register and the place or places where copies of the same may be inspected and shall submit copies of the map and register to the Government.