Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(4)The Government may, by rules, provide for the exemption from the levy of development charge, any development, or institution, or change of any use of any land specified in the rules.