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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(5) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(5)The Chairman and Assessors shall be appointed members of the tribunal for such period as may be required by such Tribunal to decide an appeal made against the decision under clauses (d) to (m) (both inclusive) and clause (p) of sub-section (1) of section 55.