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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(6) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(6)As soon as may be, after the receipt of the report from the committee, but not later than the time prescribed by the rules, the Authority shall consider the report of the Committee and. may make such modifications in the Development Plan as it considers proper, and shall submit the Development Plan with or without modifications together with the report of the Committee to the Government.