Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(4)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)
(i)The provisions of the foregoing sections 30, 31 and 32 apply in such applications with such modifications as may be necessary.
(ii)If such permission as aforesaid is granted on that application, the notice shall not take effect, or if such permission is granted for the retention only of some buildings or works or for the continuance of use of only a part of the land, the notice shall not take effect regarding such building or works or such part of the land, but shall have full effect regarding other buildings or works or other parts of the land.