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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Bihar - Subsection

Section 126(2)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)When permission for such development has not been obtained under this Act such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.