Section 105 in The Bihar (Coal Mining) Area Development Authority Act, 1986
105. Notices, etc., to fix reasonable time.
- Where any notice, order or other document issued or made under this Act or any rule or regulation made thereunder, requires anything to be done for the doing of which no time is fixed in this Act or rule or regulations thereunder, the notice, order or other document shall specify a maximum period within a month for doing the same.
