The Jharkhand Mineral Area Development Authority Act 2000

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'!~ ·THE .BIHAR.1[MIN~RJ.\t AR '~ l \i~!/ .. · · · .• . . o-:EVE[bPMEN.T -·-· . . ... 
-)lit i : . : . ·: .. . .. : · .. ·. .· ~ -~-_.·'·.:. . . _·_ ·_ :>~·: . . -~·~ ~· ·-~--- ·~·- .. --A-U,.:f.OOR I 1¥. A.s+,wa~6· 
--.~· ·· :· . ·-.-.-. ·---··-·- - ···.· .. - ·,.. -~~~·.-:·:-· - -··:-- :·'· .. 
:',,1jf; ·:· : . . .. (Ac-t 9 of .1986) . 
·. · ] { · An A~t .to provide for the growth ·.a~d development of 1 [Mlne re I Areas in ·the· 
'4( / . · . Sta .re and tormetters enclttery thereto. . . 
·. 4t · : · · BE-it enacted bythe ~egislature of th~ ~t9te_9(B).h~r lnthethlrt yseventh year 
Al~;'! : of the Aeoublic of lndia as'follows·:~ .. ·-·_. · .. .. · · · · : .. ···-:· · 
. .:41:· :.'. . . : ·. - CHAP.·. ~~R' 1 ·. :.:jp ·,} . . . . < • -· : • • • . • 
. :(~·9. . ;f ·. . .. ·. · . . . . . . ·. . : . °PFef imif.Jaiy-': ', .. · . ·, . :- . . . . . . . 
. ::.lf { .: ·1.. $~ort·rn.ie~ .t=ixtl~t' a~·c1.c"o~-~-ii~.b~}~en:(-(1) itiis Act.~~/be catied the. 
:·t!t·· 81har 1 [Min~ralJ Area Developme,:,t_AY.!hpntyAct. 1986; · . 49· · · · - .: ... .,... ·:- -··· ··- · · · · · · , · ·. . · · · .. · · 
·49 ,I (?) It ~xte~~s to.the ~1:ici/e··aft~e ·.St~te .o_f ~i!i~r; . .. 
·. 49. 1. · · .. (3) I~ ~hall.' come ·into force on such date and in. such areas as the State. 
· so}J · Government may, by _iiq·tificatidn tn the' Officiaf Gazett~. appoiri't.. .. · · 
sg .. · · . . .:N.otitic~uon· . . . - . -··---··-··- ·---- so . . '·- ··-·--~·--~--· -··-····- "' . 
· 50 ; · [ ~Tt~ ·fcf~ ~~ ~o 3~ ~o flo · ·9-018/91-:-:45·- ;ro fcio fci~ .f0rai 20 :,, ... , 
;g t·~ ·Jg~_a-~~ ;~-i~·:: :~~ti:w~:1~ <14,_1·992._(~ -~~ - · _:~.~.:.r,/.f.·.: ,: 
. j' 24,.1.992).-cfi1~ITTr'1~31Tinu(-3) ~ :: __ ~ -!~J~~¥ .. , .. ·,- .. ~ ,~~~- ~~~aJf lT~ 1T. . . 
. ·_.~.9..1: ?,;~~~fill ~~~~l~m -~~~29-20. · ~ cj(1 ~f J~~-4-·_"[f{l~@ {:t:'l;: ~g l ~~ ·~.JO?? f0iqi20 f~okl< 1·99v~mfc1@1f<<1 ~~~ ~ ~ ·~ .~ · ·:~{;-) :;. 
· · ktl :~izct.Jff~1~rt:r~ f:3J·fy'o_·1~W§/~4 {~) 1~_6f~~~ .. fy~ .. ·~ .s::~~:8..ff~a.a.·uu·~ ·. _· f~~J? ! 
. (:il 1 ~m .~fcicfir~nrrf1tcfirrq;r'~ -~ ~ ·mr~ .. ~ ~ ~J :'1 . . . . ... . ::- .. 
JH . .· · ... 2, De ii n i.ti (Ins. ., In !his Act unless i li9. ~o~ie~ otherwise r~~ °:ii~~:/ -. ·. ·.· . i' . .. :~U i ; 
. 5_1J .(1) ~~~~-'2!,ty' incJµd.es road, W.~~Br\SUpply, ~1!~.~t !_i.Q~Ji~fl::?-~l:J~lf:1:_~~~-@l:Aa-Qe_;·-~ .: r~t·,; : .. ; 1• 
~1J sewera.ge, publlcworks, housn:·1g play:..f1el9s,·. pa{k.s,. eaucat,ona.U:f.eaHh~. i~~y~!/: ' · 
·s(j . . . ancf."'Meaicar· ~_oinm"Jnity"~r~: 'r~-cr~~Eo~_al .f?:21(JtJ~1~\*-4i.~S:~~-~- other .. ·.. :.rt:!·: 
·: ~ · ,'-1. . conv eniences as. the State'.GoverrimeJ1t-may~:s¥-ifofi{1~ l~~J ri'_:.Qffi_¢Jal. .. . ./ .. 
52.. ,·· L,Gazette, specify to be an amen_it'y:for the·pu·rposes·cif-tf:li~~~c~ ;:·.-:.,:. -· 52( · . . . · . . ·.· · ·. -·--- ~· -.· 
5,4·~·.·, _ . (2) ~A u.t~ oriiy'. ~n~ne :1f~ ~~~.r~I J/ \~ ~-~-.~~~~p~~ ~E ~g5~?2_~-~_?._Q~~!.~~t~_d- 
SS~ . -,~nd.er-sect10~.~~ _,?.~~1~.,A.~~;. . . :..: . .. · ._ :··· ', .: '; · ·., -~· ~ ;: ~-~, .. -:-· . .' ·: · . .- -· . _ 
:{s~ -, (3) ~ .. '.Boilding:-Operation' incl.ude$~·erection. or r?,_.erectian·~t.~mltffrtg"trr arry: .. - - 
i5] · 'part thereof, roofing-prre ·~i-oo~ing of any part of ,f~uilclin~i:b'r ot~!iiy_QRfilL_· __ 
B. '· . spac e, ~ny material __ alteration qt, .eryi_argemen~· of :;:1~·-~~ilqmii~~.any __ , ·. 
,, · .. · .-··- · · afferafion bf· a _quildiri'g as is li~~IY: to .~ff§¢.( it~:.:2I ?.!.tig_Q.~2;pr·;s~mita.._ry ... 
t ·. . arrangements . or m~terii:11 qftect. its s~cur.iiy 'o:i"fne_.c;c;i~.s.tfg.9}iqci,_of.~(do.or_ . 
~- ~ ,-_- .. ·:=~. ·:-:·~·6p~h'in~ or .. anf slr~~_f.91.'J~n~~ rio'f~elongi~~· fo.ib.e,..o.w.naf . . . .. , . :- , ... 
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;<-:.·~·: / (~) :· :1 [Mineral Dev~Jopment Area' mea~s any are~ de~lar~d to b:E/a~f}vl} 
~ . Development. Area u.nder sub-section (1) of section 3. of this Actt , 
. . . (5). 'Court' means .a ·principal· Civil Coutt bf b0rlginal ]ur1sdictio.h ~-nd ihcl u . 
. any other _c_ivil court. empowered . by the G~ove"f nme'nt to"perf~rm·­ 
.. · _ .. tun ctions of the.court i.l_rJ.d_er.thi~,Act within the_pebuhiaty a rid I ocal Jin 
.. · · of Its jt,1/isdicti0n ·; · .· · · . · .·. . · · . . . 
(6) .Dovelopment' with its··grc_r~matifr~1-\latfat100~ msans the carryin§J·-E>ht 
. . buildi~g! el)_Qi[l?.~ring, · quarryJnq.-.:foc. bu~ding_m13terials or .otf 
. ·_ ---.-·-----··operations·;h _~c~Y~.ro~-~!ld.~Uan~d-atth1:1.rnaking of any materi~l.e~ 
!ri--a_ny liu)Jping ._o~ land .and includes. redevelopment and lay-p_yt_Jii. 
subdivisi9~n_of: any land and.to.develop' sh~ll be construed acci'f?rdi~g! 
·. (7) . 'Qevel?PIT)ent .. Plan'.. means t~~ dra~~ Devel9pmerit Plan ·al")~ t~~:ff6) 
Deveiopmant Plan prepared under this Act; · · . . ·. -·-:~: ~:'-"_.... 
. (B) 'Engineering .. Operat1ons'· lnGL~d·e. the fotmation or layi~g QJ.JLGlf§. 
. or roads or-meansof .access to a road or .laying out of ineansJ5 
' supply,, dralrjage~. ~le_~·tiicity; gas, trarrsportatlo» ·?~d "ot_her pub( 
. · .. ·-·"' .. ~ervice:r·--~ :_{ .,···: <': .. · .. :' · .. ::: ·. ":._;., . ·=: :·::_ -'. ..... : ·-..;.-:· - '. ' . ·.a·~~·· 
. (9) · · 'Government! means the State Government; · _ . . . .. :. 
. '. (10) 'Land' shall- have. fhe me~nirig as· assiiin·e.a to ·i.t in-.~e~t:ien-io'-. 
~.:....-=-~· . -··:-'· . ~ Acquis_i~i_on_Apt, ,1_8~_4_ (A_qt )_ot, 1~94) arid 1,jcJud.~s.b~ne~ii_fo~··t 
·. . ·.. land 'and th'ing'f 'Eittaph~d.~·!o· the. iarth 'or ·:p~rriia-lYk~tly-·· .. 
. -anything attached to~11re-e·~-rth;_ .. . ·- .. . :· 
. · (1.1) 'Local autborlty" msaris any Municipal : Corporatlon o( .~ 
constltuted u~der thEf.~lha(~ricl b"riss_a)0_l!Oicipal Act,. f~{ j . 
. . Act VII of 1$~2) or Panchayat' e~t~blished·.~~-9.~fJhe Bifiar. 9i.T~..:.,;.;.;.r. 
.. ,. .. Act, 1948 ($iha_r. Act VII .~f 194.~J. qr i:!fiY.:~p·~.h) ocpl bP9:-Y~9fJ!NJltftt~f}.~;,mi 
. . . any a.r~?.~O ~hich·th'.~. Act a~p.!!~.~- ;·-:.-: . .::~,}:.:::, .. :·. ·. · . ·. :,j /:q1~;~ ~ 
(.12)· 'Locaf ~ewspap_er' .. means .d"aj/y. _n~wsp~p~t:.r_epog~is~.ct. by: t~;~("pt~(~}~ 
. · Government published, or .clrculated :W.i~hi~ fbe:plFlcining !irnci/.">:-::.:.>:~/<.d 
'. (13) .'Means of access' includes ariyroad or ·rl]e~ns·of-a~~e~:s~whet_Fiifr.prf~~fe. ·; 
·· . ·. · or Public: for vehicles or riedestr/a:ds; . : .. · · ... : ·. . ,. · r , · , :· · : · · . : ' _ ; ·. - / _: ;) 
.. (-14) 'Occu_pier,.:include~.7:- . .:'. . ~- · · : · ... · · · .r- 
· · .·(a) · teh.aritp;":·· -r; · .. . ., : >-·i:;··'····-~--:.:;,_: -, ·.:··_:·: 
···-- ... · .. (b) a.n owner ln occupatlon or, or ot~e~Jse i1~ing his land; · ··· -. - · .. i 
."' (c) -a rent-free t~na~t.Qf ariy Jantj; . . ' ': . ' : ' . . .r, . . j . ' . ' . . . . ' . ~ 
· (d) a /icens~.e in occupation of any land; : : . _: · .. .. · -~~--: : . ·= ,.,::: _ _';:, t 
-< ~ ... ' •'o,c·.-.-: ,. . (e) Jessee or sub-/_~~~~~0!" any._otherperso'r1.in·occ11pa,tion.?f.l.aI1d'.1.~arrd~:"..41. 
~ J ~--~ ·· ..-·: .:. • ; . • - • •• • • • • •• • - • -. • I' •• ..:......-* !.- ~ - . ·1 
. . . · .. --~.; .; c·~·.. . '. (f) any person, \1{h0 is. f iab/e to pay to the .OV(ner_r~nt; d-~!f:lqQ~Ef~[?TI~ . 1 
. \ ·\ : ·.' .... :~ .. kind. o(paym en't for the·use "and .. occ,LJp-a:fipry of any-Jar.id'.:-':-=~--.: .:: · .: ··;; 
- ·.):/~ t~ Qf:>eratiop~1_ .. ~c;i·ns_ir_~·c.tian-'. ~eans· -~u~h-_ -~~-b~tr:y~-~Jq_~~'.~ Y-·- .. ~e,i: -_ 
:t~/ i;irescribed· to be so ·by..the State Government; __ . ·: ~ -: -~.:i:,~-~~-'"-·:.- .. :.": : .. .\;. :-. ~ :-==--~- ' ·_ . .. . . . . - . · .. -. ~. ·~ . - .. ·- -~----'::C't, -;.. ~~~ ~7- ~-~ ·; 
. -~-'.Qwner.'. rrieans'--a mort gage"e in.pOS$essio.t1;._a,.ReT:_S.Oj1 ~W1-i@¥ 1};j_~j1r.rr~:t. : . · ·., · · ··"' · · ... · · - ·. · ··· ·. •. ·· ·· ., ;1;;:s .... :1::. .. ~ ::.iv!ff.:-"'-"' .l" -":':-~i •• , _ .r,-:"'"' . 
ein'g is "receiving:or.'1S::e'iititled· to· receive/' or':~1;!~f (e9eiyettth_~ .. -r~.nf ot1f · . · · · ·· .· ..... , > <> .-. -:_. --~-~-~- .. :. --:·_·<._:_-.--:-·:-~.;r~z.\~ c : ·_-,:~<:.?:"~\·)}} ·,: 

... _ .. _, - - ..... ·. 
premium fo; any land Whet?e.( O~ "hi~ OW~ account-or Oh account of, o~ 
on behalf of or for the benefit of any other person or as an agent, trustee, : . -- .. _-1 
guardian" or receiver for. any. other person or .tor any religious or . . . i 
. char(ta_b/-e lnsrltutlon or who woulds . 0 receive t.he r. e. nt or premium if rh~ 
. fa~d:·. wer_e fot to temi·n~. arid in~l~des·. the: He_ad_.: <?f. a Governmsnt-." ·. -:tJ'. 
· Depa_rtment, General . .Man~ge.r of a R.arlway, · the· Secretary or other 'NI 
I :jJUt~Q . Pr~nQip~I Of~ic~~~'.:a~t?"car:,lfot~·orfry,-staru~lyAut~ .ority or company f~-·-- .-~J ~· 1 ;' ·.0 ffi~f~· . respect Q( pr?P_<?' t~~~ -~R-~ -~!:~~l~.~~~~ect~ve-.c~~t.r.?_I., ..... -·--- ~--,:. . . :,; 
· ·-arig'e'.; (1_7) 'Prescribed' meansprescnoes -by rules or-reg1;Jlations rriade under. this 
-·-: ,.an'Bf Act: ·. : . · · · · · · ·· · · · ~- · 
. =·t ' ( . . 
ngly?· . ', .. (j 8) 'Pres_cri9e1fA-uthority' means ffie a0tnority" prescrjbe_d under this Act; 
·tina'f't: . =;. ., (19) 'P.~bllf-: Pi;ce' mea.hs anyplace or builping which is open ·t;~·ih~. use·and - · 
. :\~.. } .· . enjoyment of the "public whether it. is .acfoa/ly used or eh joyed b.y 'the . 
. reels~ j .· ·put>ii.6 or._.not, and ~heth~F-tME:f~ll~r-y-is--r~gulated fu"y: a6V ch~rg~.'pr::rd@i:· 
i~~1 f .·. (2?> ;o.i;r6:;~~~~;i:~ttu;~~XiC1;~\!)~~iP~¥io~~~;t.: r~J~;~~e}t~r;~.~.-. . . /:~ ~ . :: ... ~ { · · · ·:: ', · .. .: m·iioer-a·s·-. artof a·.devel6"''rnent'·-·,an;·· .. · ::".' · .. : : >·· :' · .'. ·.·· .. .: .: · · ... ·: ' ; i .. ·.·~,.~., .! · .. ·· .... _. .. ': ;.: ·:·(: -~·: :- ··. · ...... ·-·~ ·.:-·,-. p. , ··.- ... '. ·.: :: . .·:··: ,• ·. . . . . . : I 
I .. .: · ··::,)i;!-.'· . · .· .·.(2_1J_'~.~1~;:~ _ans a rule m_~d_e.~_n_~er: t~is·Ap! _by..th_~ State ·?~vern:ment:_-. · ... : . . ·: ·f' i · 
1 . Land··.>:. . · (22T 'Scheme' means a development scheme and includes a· pti:rir-.or plans . .1 •.• !. d~ 
! . ) __ ~.t .. 2:at ·.· .. · · · .. :. ·: . .-: t~?~~~~~-}vi~~- t.~e ~~scri~_t.i~~-m~tters, .. f~--IJY! -.~~'?.H.Q~:·~~--~ucn~ a ·sphe_m~:.. tIWtJ 
I 3d to .. , ' (23) Words and expressions not ·defined. under this Act· snail have the same tHr'. i_ 
meaning as· in the iridian Mines Acr, 1_ 923, 1 [the .Bitiar and Orlssa Municipal 
body i -Act, 19~2· ~md the Blhar Agricultural Produ9e·~.ark~ts.Act, 1~6p.i . . . . · iJi:i:' 
nd o' .' •': ·1 f(24)'Co"rnmodit°y' mearis .any cornrnoday.produced or sxtracted bhemica/1{.. . . ~Ai.·;: 
.1~idB~(J. - .· .-.. . · or rnec_.h-~~ical(Y or.with the help .-°f tools a~d eq1:fiP1'!1_en~4riy~·h -~~~QY~}'Y. · ·.: fr.t!l- 
,e 'R,~f~: . or ?.Y power oth~r than !.~.e ... ~~:'·cultur_ql __ pr~d~c~s -~s·}8~crf!ed·in, the _!.1sr :·. ·. ;ft,j 
. . to be, prepared under qlau~e. (11} of_.?e_ct1on ~- a-A _of_;th __ ts v- Act; · .: -~.=···,.: ... ,:.- .. _::. . . f .'.~1 .. · ; . State .. :!?·:·. Wf ·:\ ~f; ~~ (25) ··'.tvJa~k~t -~:~~-: n:ie~n~ f:i~Y area ·which ,:i:i·ay:_ be. ~~cl~r.~d,.~~_:~~~-~ _u~·¢1.~_r. -.: .... :i~dl; 
. _ · · ··r_1 • •• ' . : -. se_c:tlOf!-90-A o.~_thts Act,:.· · ·. . . .. · ·, ·. ·. · = · ·, ... -: · ·· :.· _-. ·. _.: .. · : : . · t)tf : 
·,vat~·./.·~- . · (2:6} 'F~ctory" ~r Produ_ctiorr ~nf~e· me9ns any. plac~~~r. .p/~m(s·es:or .. are·a · ·1';,. i1= f .. 
. :·\:-i} ·; ... ·. . .. · .'v\!.h~{e:production or extr~iction·of any <?.omrr:iocl~t~n~ke:~.Pl~ice:· .. · · ·.· ·. · · .·. f~.; .{i 
..'.': .. Jl :; ·. ; . ,, (27)°. '°f=:ee' rne1ns the anicHmt chargeabie ·uiider:~ect(oii)q :A 'ot.-this Act;·· .. : .... : .. · ... t1- I~ I· - 
'}{ ~-· ·. .. . :(2~r r~fo~~c~'.'meahs -~ J;°cencEn}.~ant~~: Uhde(c/a-~se·~(iii?~t1.~~t)arr··go:.A bf-:·:· · Jttft! ·. 
· ,:i · : .... · .. this-Act"J · · '· · ··- --- · · '._._ ·. (; '·'{; · · 
H . . . . ·. . . 
· f · .· · · · · ·. · ·. · citAPTER.ii '· "- ,:·::;:::::: · ;. :li.J 
,nd i • . .. : . 3. :o e cl a;a Ii on.~! ih_e 1 ! ~ i ner~!_[/~_~!'I~ p; e~t Are);~: i~ e C ~n-Stit Utio n ·· • ·t,::;,I i 
n. ~if . of ~hE:~~eve~?.e~ .. ~~}_Au.!!1i;>rity. - (1 ~ !~e ~o_v~.rn~.w11_.9.l~X(~Y-.~~\~_i~~ti9.~_in thg ;:·.::.:.:·{}~fi, . 
_Y __ ·.: · ._. OHrclaJe-:GazeUe;'.-declarn-'-any- eea}-m1nmg-.a_r:ea- 1nd.ud1r::i~~~~ja _eement- c;,r ~.::::.: 
··.-.(i) ; ~·c"o'nt~g(,.lo~~ areas in'the..S~te,·tO b~ a ~ [Mineral Deve!.~P~:~-~~~ea for'-thfpurpo~e ... t / . 
?§-'·, .' of this Act. · . · . ·· · : . . · ... · · 
~~~ I . . - (2) rh;; ;ib?Ve ~all't no!lfic11110n shall define th~ rit$ot the area !cJ.:~~!':"t'it- 
t /.. rel~tes. . ~ . · · . . . . . :·· . . , . . . · . . .. ·. . ,ri i · · 
;,t. -}: . .--\ ~ubs_. bY.J\~t?.1.?lJ.992''·····.:"c·•. · , · · ., · · ~ .. ·.· · · .: r •• / ...,: 
~t .J 
i f. -~- 

. . . - - ... ·. - . 
I ~ - · • - - -" ' - . .,m .... .- .. . ~•· " " "' " '"" "" " ' , '"-" " " ' ' ""'" "" ' '""""' " '"' " " " ' ' '""" , ., « ~ · ,_,__, .,, ,~ .. ' '" "M""-~""' ' M "'"'' "" M_ ,.,,.,~.,.,. M,.,.-,., "'"" " " ,_,_,., " '" '""' ~ 
· ·. · · ::. :4- ---··-:-~.- Bihar Mirnmrr1ITT:cr_. ueverap01emL l-\_Lil1iu, HY /'\ Gt,, ~o u I v t;e,-:i,., .... ·,- 
. (._ . • ... ..... -- .--·. .. ';.!_ 
~..:_-.\ ~ - ._- · .-(~) The Gov~rnme~~ ~ay, by n~tificatic;m there~fter. alte~ the liniJts of th~··:.;;ffir· 
;, . so as to include therein or exclude therefrom such areas as may" be specified )ft'! . th~ hbtificaiion. ·. • ' . • . . . • . • IJ •.t,, .. : .:) :;~ 
. . ' ·. .·• ,-: .. - ,·•,:.: ,·· .. ·:·-. ~--·- ··:- ) f. ·· · · . ·.·._· .. · :.···_ :: . ··.' ·.. . · , __ Notrficat,on . .- .. · ·< · -, . "· , - · . ~i 
r. ··ey,rq£~~:1r::r::~1~i~~:,-~~t1Jq~it~;~f:~1f~ri-Jm~~:~l 
'f- - ~ ~i=R" -~q;m ~ ·tttfo"Jfl'o-·587,~~~ -~1-···~· -1-984:.mu~- ~ ~~ ~ --i:·~ 
. --~.~~ ~ :.~w;-,(i}·;j·.~ -~ cp1 ~~-'-~:~~~·~r<1·~4a11tt~r~ ~f-s1~0, ~ ahr -~·BrAir~1::~~ 
. fcf;1rr \iffiIT 6 I ] . - - . - . · . .. - -- ·- · · · . · - ·.= · :tt< 
. ·4, Power to withdraw ~ I Mlnera! Development Area .from; operation o(' ;~l 
' this.Jlct:-:. (1) Tne .G.6verrimept !r:'ay, by ilotfficati?n; vii.thdra":' from. the oper~tion;.J 
. _qf.t.~e.r.~l:~v.?~f prov1~1on~ o~ thr~ Ac~ _whole or? ~~rt.o~_a_ny ~l_~r~e~~.1._Develqpm¥nD ~ 
. : Ar.~a _d~~(aredJnere,uri_~~-~·.-.:·_-~···:-:-:~·.-.~;-::.~_·· ~:-.:.-:-:- ··. :.' =. . . . . • · . : · . · ··-.: . Af l 
·:. . . . (2) Wh.er\ a ·.notifi¢afioD· i$' fs)u~~d tir;ider.:ffij~- s·~&if~n .. ,ii r~spept dt'any.~°te9-:·~1 ·:.: 
,:-.· : __ •· .. : _· __ := :.~. ·-<·.: :- '. :. {af ,-..th~· .. ;ei~vanf bio~1;1Jhf:d·:rh1~· .Ab.ta'iid· Mi: :·ri'otiffJ~nt}i:;1: · iiu'f~~'.~~;ci~~ 
::. .,: .·.. . ·. . . . . . . ·· . .'re·gµlation·s: · -qrd·e'1{' ~"·cfire.:dk,·~t. arfr.i :·po'weri3 _: iss~.e~,;~ rnads, i}'?\ .!i 
.. •. . . ·. . . . . :~onfe"rred therefrnaer·slitilf-c·ea'se' to._a:pplylb;the saicfare'a.: ·. • ..... .. : -}~ .", -_-_ .. ,_ ·· .. .: . c6f. tii·e Go~er~ment ~-h~'fr_a_tt.e/ c.cinsu1.tirig th~:ioc~ra~18ai-i'ti)~~iti~jitiei r /:!~ 
- ·c·c>ncerned frci~e·'a·.~dh·.~mei qefefminlhg'wJiatpoi:tion ofttri/fJ~ia:~d~ .~11$1 
. :of th.e tund of th~ Authority 'shall vest In: the •'Gowirhmen(a_hd 'ih'e' . ;•·•:' 
local a.uth.ority/a9thorities concerned ··and in: what· manner 'the:' ' 
prop'?fties and liabilities of. the authority. s-ha/1. be. app~irtlqne~J. . .; 
· between the -~overnm~nt and th? !OC?I ~.UJh~rity/aLJ~hbriJies a_,:id c5°ij ·.: >;'., 
the sch erne bei.ng notifi~id the fund. properties and l!aoilitie_s. of.the··( _{~} 
' · ·. . · Author ity shall vest and. b~ apportloned cfcco!dingiy. .. . · , . "-\<,l 
.· .. : · 5. Qo_risti~~~io~-.~i} ["~,~~~~(~f~°ii:):J~~el~pment. ~-~t~~~i/y'_t~r ?/M~.~eri(:-'.~?: ·· · · Oe.velqpment Area.> -', (1)·As ~oon as _mqy be after declarat'on-of'the. fMmeral . .'.:\ 
... _: · .. Dey~l9pri)erit. Area. ?S ~o:ti(i.e~ "unde~ .. section 3(1)-,_ the 9~veriime:f!'t'- sha}(i y''.>·/ ~ 
: . : · ··notifrciatfon In: the-Official· Gazette with ·effed from- such. data as the Governmen'f- · ·., 
;··. .. ·.·._._;h~.Y .·i:ippoirit ln .thls .. b:eh~ff establish lil":-1.[~i,rier?I .Ar~a .De~el.opni:et:n~ :A~~ho[ity.·,: ,;:;·, .; 
, ., :. ---:. '(b.'.er.~rr~fte:r- -r~ter.r£id.-~o ·as)h.·~ Authority) for .J lf0in~ral p~iiei-~ipme~f·;_r~_i( '·: : ': .. ·. ·:.·-'-:·\ ! 
:· .. ··. ·.·: / \:~::r.t,i}i. M·e-.Authority ·sha'11' be b9.cJy.._qprpprate .~ith pe_rpetJ1~.L~~.ccessron-and_ a·.':'.-::::_·- 
• • • ;.. •• __..._ ,,.._ __ •; - •• • • • • •• • ' . • . . , ~ • • • • • • . ~ . . . • • • • • • . • • • • • • J 
~- ·::,.: -~.·_:pp.m{tl~ :j~at~~nd subject.to-sqch restriqt~ons- 9r:'qu·~IifiG~.ti~ns:.as·-.may:be.J_mp9sed ·._ ----.-.: 
,:-· .. ·.::.:·:'':°l:tf ~<?:~ 7iqe_r;thrs Ac.Lo~ aryy otryer la~s.!J9f:._Or be u~e.~ ·i,:f its corporate nai-r)e or . ·., 
:~. : .·~i~iq~lf~. 9.td/spose of pro petty;. n:iove·able or ·1n:1rr19vabre. or ·~nter: into contfac~s __ · ! __ 
w . · ... ··:~n~~ aJJ]Nii9f fi'e9~~sa.r~·_pr~p~; ~~ ~~Pe:di~-~!_foi' m_e effiqierif P~r:(~~~-~~-~~- of. ... I 
s1. 1 0~.fd'f.fctr.ons ass1gneo to rt under thrs Act. . · . . . . . . -,--:---·- : .. .,. 
~ • . .. ','f,/-f .'f f : .. · -;:.! ;. •• •••• • ·- • • • • • • . • • • • . • • ·• : . ..: _· ._ _ ___ . • • • • • • ~; 
.:.:· .... ~ ,a)::(f!iaa~tt,i,c;frit1-:~·0::EfatablJ~he·e l;!nder sub-seeti6n{1 } ab0ve shalf ·consi~t of ..r • 
:-',. >the-:faffowritifrrrem bers :·- ·. . .· .. ' . . . . .. · - .. __ ;-_·:~. -·- .- : _; 
. = · .,;L~~ ~¢.~.~ir"rra·n sh~ b·e a pe'rson to pe app~int~f.i. by the.·G~Vf]t-n·~ ~At;,: · ·,. \/~~1 ; 
..... · .. ·.(PY_ ~~~7~:~hnica!- m~mber to be appoirit~q . by i~e Governm!3rj.(~·'.:c.= ~::::'···:·.~ii k 
0 • , • ; ~ ~•I' •' ,•::,->:; I 
. (c) .. · The. Chief-Tow.n. Planner of the Government;· . · · · · :::/~ 1 ;.:_ 
.-: .L:·:.~~b~.-~~;~t~;~ ~; .~:;··~--.·,:; _·· .·.··-. ,· .. . . .:~: ...... · ... · . 'I ...• -~ .. - . ·:· ~;,/ ~-~ ' C- 
.: . . . . . . . . . . .. :.·,·, .:., ..... 

·f;;/\r ~}°--.~-ecs .. 6-T J : Bihar.~i [email protected](Mlt~.l\u .. thcnry Act, 1986 .. ~ - 
. ctt_, ;,···· . . . . • "' . . • • . . . . . 
·j ij ' · J 1 [(d)The Division al . Commisslonsr concerned· Vyith the Mineral Are·~ .. .. , .. ..,. ., . . . . . . . - . 
;;"; . ....-.. l- . · .· · · · · Development A_uthority · and the District Magistrate of- ·the District · · 
f ..' · ·· · · · declar~d. a~ !Vlin_eral Area C)e~~(opment Aut~~rity under sub-s_~~ti(!n .(1_) ... · 
;i. . . o_f section 3.J . . ·.· , . . ·. . · . . . . 
(e) .Three members of 'the.BJhar; Legisla~ive A~~em~ly frol ri ·t_ne~-1'[Mine~al .. 
Development" Area. elected .hy..:.Uta...B.L~a.~:,!-egislativ~ Assembly in the 
manner prescribed; - . . I . . ... , •.... 
. .·1 
-- : (IJ .• !:tt!JJi:~g,;;if f~~]~'. :~i;f ~J~f ho;;~~~";~:~icii one shall j 
J [(g)t0o r~pr~s~~tat"iV~s i:ithe Miriistry ~f Centr~I :G'o.verhm~~t d.ealing wi;h·.·.· ·. ·:-r~ 
Mmes and Mlnerals.] · · · . ffi 
. (h) '·A representative ofthe Town' and· Country Planni~g Organisation ~f the. . . 1,· 
. Government of India; . . . · . . . 
i- . . (I}> two . :r~-pres~.'nt$"1i~-;;~ ~{ the ·.1TMhi~ral _in_tef~sts .. in 'uie l(Mitrefa"i" ·. (j 
j ·.. ', _·: · -~ . . . ~_R!3y~f optn,_~h!:"~{~~ t.~·.-?.e: ~~~ipi~? --~Y.}~~ ¢:e~tr~,.-.G_¢vern~·~nt . : . ·. -. · i 
:\'. :-.:.: .. : • >a} : ,':No\_mo_r~· fha~ tvy~ __ r~p~e.s.enta_tiv~s ·of t~e.lo"cal.~od. ies In the ·[Mine.rat .. · · .. 11 
Development Area to be nomlnated by, the Government: '. t ~ 
... (kf: s'ecr~tary Urba~ DeVelop~~nt'be.partment.shc1li be ·ex-dffiqlQ·fTl_~rnber;·:. .!: ·1 
. . . • • • .. . • • • . • . • . 't· .•,. 
· .. · .. :'i) ~1t~glng [)ir~Gt;r of th~,;~thorit~. who shali. be ·a .;ho;e time· ... ·. -~Ii: 
Governmentotn cer; appointed by the Government. ? ;,··· 
n~d . _: ,,' :. . : . · .(4) The Mariagfng Dirnctor and t.h~ .Te~~nica/ member -s~·a/1 be· who/e ti~e · ; :};it-_ 
_-1 _o_rr -~----/ .-_ . qfficers of the· A~~ti~rity. . ·. · . . . · . . . .' -. . _- .· . . . . . · . _ . :,- . . . .- ... j!:)tf j- 
t~~:}·.i .·; ·:: · -· (~)Th~~~~agingDi~~ctci:s·h~llbf;)the·~hi~fExecutive°:_ffi~e_rof~-~@Au~~~!i.t.y. ··: ·ff;_:! 
· . .: ... .- ... ~;, ,. · · 6. Appo11Jtp1ent of Secretary to-the Au~honty. ~ The-.Gov~mn:ient shall apf:Jomt . ~:fV- / 
9 rf_I ·_ ·: ·'.'' ::·. ~ ~o~~rh~71erit 9ffice1:: as ~~~: Sgcret~~Y·_ t?_ tl~.e:_A~t~?!ifWWh9,s~~JI. notbe a !11_~-~per of" .. ·_: i}J;/.. 
er~.>·:-,,' , . ·· . Au!ti.<?r!!Y...T~~-9ec_refi:l!)' ~!Ta!f.~xe~~,~~,.~.u_gb_p<;>yvers.ar~ p~rfRrni-"suct:rdutles. asmay .: : . /t,1:; . 
. ~y . ·_·.·. ~- ~e prescfribe~. by re91;1iations.6r:defe.gate.d.~o hi.'!! ~y t~.e.Aujnqfiry .. · .·. .· .·. ·. · ·. · .· . ·· t?t-1-· 
1~~-t .·>_:< ; ... ~ . : . , r: rerrh ~i- offlca ~-net' condfilons . ofservlcs ot .the :cha irma·n··. arid .ttie .. .: ~1:./"f- 
"' \\j J ·.· · .· ;;;::;so~{~=~~h~i~?laH,l~ :iJh;~";J~~/:~i1~}~t}9~t~;;:~i~~~~;~ · .· J!t; 
j 3. · . .- ·J; b~·.such -as· may, ·b~· prescribed. under rule$~ and .they .$haft oe entitled to. receive· . ,f · 1 
ed_ :' . ·~ · r _s\~.c1:i·.~~1~rie~~ ci~_aitowa·n~·es-'?(Ba_tti: as .. m~i:~·a.It~~Lb/th'efGo~~~~-0-~~c· .. -- :\. · · '.·:t ! . 
or ~ . · :· (2} The (3"overnment ·maY; 'if thinks •.tit tei:minate.':.appb(ohnent!nomination: or f. .: ; t; 1 ... tti(Gbai,m:a~ and an"y m.e&ib·~.r"_~_t' tfie· }\Yt!i~r_if(·~xc:epr.~~a~ '!1:em~·~rs el~cited by { ;}') 
J . J · Joe·~e~l~ta~iV:e Assam. ~ly i.n,~he_pr.e_sc_rib_e~ ~a_rJrier ~~ ~riY:!·!f!J_ .. ~-~-r:id,lh.~oFi~ulta!io-g: _ .t-'.f. { · . 
~~ :!I · · wffnfhe Centra,"Bdv~mment·w,th·-rtterrr-rrr.-ter.ms o-f-sre-tioo-5-wheFS· Central· ·. ·:· . 
F ~ -· ~: ,- . .- · <3-ov~·m.qi~rr.t~havQ.l?.f~fl qotjs:qi~~-d.JIJ:!~~p-~ct ~lie.r<rctf .. ·: · .· ·--: .: ·.: ··-- · - .:- · .-· . ·_.~~:.::·:·-~ff.{ i : 
.:;r;/ l ·.j . .. . (~)--~~l"){~~ t.~ncy ~b cfe~~~d s.h~I( .be (Ill~~ "b{if~s~·--app~int.;;~~-l-~o~fB~~i9n J))' !_. :· 
.;_.:.t't ; by the Government. · . · · . · · . . · ·· · ·· · . . · · <f 
iii: [.:. .. · ... ( 4)°The.bh~irman or any.member o.f the Auth.<?rJty hi~Y re~/gr;i Dl~~IT19J3JS.fiip.· 
t~~ I . ~{ givtrig. r10tic.e ·in writing to th"e G overrimerit ard q~1-~s~~hj ~~l~~ti0n: :be~hg . i ·" ; ~.-. ":acceptei;l by the q overnment, he· shall cease. to- be ... ~: .m:ernp~r o_f JhEJ Aµthonty. :~- ... :. ·~ 1• 
:g~' . . . · .. . . - .. : --~-- ·- . . . . .. . . . . . . . . . il 
~ : .. 1. Subs. by Act 24 of 1~92. · · ···· · · · . · . . .. f\ 

' I . 
. :.:,-. 
i 
j 
i r 
i 
I: 
I 
I j 
I 
I 
I • 
i 
. - .. .· ~ . . i~;~~'-~iJ1~i ,":~~~ ~p~r ;'!!!'!;~ ~·.~~'.o'.~ .. ~ ~~,;, . :. . . ·-· ., .·. ~~ --- - --::: - - ·- ·~ 
~~:(}%~tl\#t;~tf/!~~1;:~·;·;:J~-;~ ~f-th~-f[Min~~a-,. Area De~el~pment Authority. ~j\ .. ~,. ·:, . . . . . . . . . . . . . .·~ ) •\ 
(1) subject to tbe provis ions of this Act and the rules framed t_h_ere_~ndefand ~ny_.i ,,,, · 
directions which the .Government may. issue in this regard,· the functions of the·}° . ·.·. 
Authority-shall b'e·and it shc:il/··have po.wer.'to_,_ .. . . . .. ::; 
..... ·_.· .. :·(a)·..-: c~,;y :~ut. a s·µ,ve·x 'a,· ·t·h-e:'·1 i0irer~i Development .. Ar~ii_ ~-nd:-p~~;;;r:~}i 
reports on the suryeys socarrled out; . · : .. ··_..,¥;;, 
(bf '/frepa-re an exisflnii lahcl u~e 'ni~p-an1''s~ch_ other rnaps a·s-may be); 
. ..:._. necessary for th~- w~p~i-ra-_~!<:tr:rof.f.):~Vf3/'Qp_n~wl}t PJ~n~--:__ .. :_ · ·-.· - .. J~ ' 
· -(c)· prepare a-development plan of the 1 [Minei aJ- 0-~Velopmerit· Are.~. and to' -:~i . 
. · enforce and e~ecute it; · : . · ·. · · . ··· · · _ .._-_r • 
(d) g~ide; assist, 'advice, direct,_· 'supervis'e ancJ ·c~:ordinate development . ·{~ '! 
· . .activltles ·of ali department ar:i.d aqencies operating within the 1 [Mineral.' .. /' ' ) 
. Development Area; . . - ... : :. .. ... ,....... :. . . : ,A ). 
. ("e) · s'uggest prlorities:·ro·-&ovemme-rrr-:01rpa·Ftini/nt 'anaoth-~r concerned - '::'.~ ~ 
d~velopment ag~ncies. wftn. : r~ga_rc1.._·.fJ -dev_elopme'rit schemes /'I; ~ 
un~er,ta.~~-~- bx ·ag:e·~~f~s_.-op:~(ci~i~e'wit~i,i_ the·.~ [~iJ::~~~1. D.~velopry,~nt··.<~. i 
Are~::_·::·: · ··_-:< ': --.--: · .. ·. ~- .'.-.: .·_ ... · ·'-·_.~ · ', ·· _"··· .. _ .. ·· ·· · ·_· >;:F~ 
(f) undertakeor.cause to be undertaken execution bf projects and schemes ·.: · . ·· · 
· iii: Jhe 1 (Mineral .'._oeivefopmenfAnia:a.nq ~uperyiie and 6o~qrdr11ate.th"e° . · ·. ·: . ..­ 
execution Of projects· and SC88ITJ€S by other· age,ncie.S bp"~fatJrig ill the.:-.,:·-:--~ ! · 
1{Mfnera! DevelopmentArea: .· ·. . · . · .. - .... · ·. . . . . 
(g) . provide todhe development of infrastructere facilities incf uding roads , 
educatlon, welfare .of $c.heduled Caste 'and Schedule_d Tribe, .water - · j 
_suppl.'/; electricity, pra/ria-ge, ·etc;. · ... ·, ·... . , .. · . .. 
(h) =take such step~ es may be necessaryto preveii,t tiie sinking· of1owns fri .. : . ·>·;. 
· the· 1 [Mineral ·oevelojJ"m·ent Area:" .;: · ·: - · · · ·· · : · : . . · .·· · :: . .: :. 
(i). . b.ririg_:~~ck-into an·a·p:p~bfifiEife IJS.e .cjf t~nd Un.de/~i~r e/{Cf't!l:iqe·s.; · . . 
.· · ·. w :_-~~~r~i?e.·· epylrpti~·e·,jt~i_.cq'ntro! ·~n_d p;tfvi:fnt J?'91iuti~~ _·cat.is~c(-by 'or .. , . 
. . · . . - ·.~rfs/rig bt.fof nilrjl~g-·9pera'ti~ns; : _·: . _ ... · · .. · · ·. · ... 
_.:_· (k) _'t~ke··~u6h.·st~ps asmaybe nsces saryto preve.n(~nd to r~move ~uisanc'~ 
- . . . .' ·affe"oti'ng' 'pubifo heafrh: :- .:· . . . :-:· ': .. . . . . ·. . . : ._. · . .- . . - .. : . .. '·'.- ~-- 
• : ... -' .. : :- :.: ,:. ',r · ..... :' • •. ..:·.-:::, I~: .· : . • .·." } ... · ··•. :."·, .... ·.· .. • • '•: ': ·. • • 
. (I). :_.:,rem.ilat~ th? qispo~?! 9(s~w~g~ •. rµ_[?J?is~~-fl9 m..~frJ(qifl puqlic conveniences .. -- · \· 1.:. 
. ·. ' .. dr:ath~,::6~s{ p9·01.~;.-.~1Q.; 't(!.~hjd)Jie :_100.it:i.§~~( Q~yil<?pmen.t f\r:.ea;· - ~-~=~.-:::::-:-. . . : . ! . 
(m}-. ~fi·se~-~--~-~·d·_:pfan-/o~·;-!8.·~. 1i:f!~-~-~--~d8:~-/~~t 'm:i·~fn~crg~rl~·re~s· a~d th~- .- .. - -~r-~ 
· p~o}1le in ·the. ![.Mine·ral-o-ev:e,op~meht Area .. ana.:ptoVtd:e. c-om,:nunity-· ···. -,.1,--·· 
. facilitie s, niainta·,~ 5-~nita-~1Rri7.fre·~iU(aricf"eaucS~HgD:~., t~di1tL?.s .. ~.n.d .. ,. . J.. .. =­ 
__ . : . prornot~ h·~~-,t~ . s~~~JiAn.ci we).t,ci~~-Qi th_~ p_ut11fc. in -~~~··_are~-~:.: · _· ··-~ . .-± 
(n)·. take such steps.·as. may: P!:3 ·neee~_$<il·f.Y and '.exp_a d..t.eJJt tq·-- ·----:- . : 
. ·. p r.ev int ···."t"_h_e .. _o:ut bre·a·-tc a·ird·~:sp-r~m d·_-q'f.- ~}'f! t113' fffi"t'7"[.i:f€"~ts:e~ a ri"d -~-,-- : . 
. provid e for,1h~ pr-oper treatment of the _sick; (he esta .oH-~hrrfi[ff C .. , . 
and maint~nan ce o.f hosp _Jt_als .and :disp~n$a.ci.~s- .. ::a~~:e--t-~·i · '-: ·:-~ :· 
· appo.intment of. mBdica( _staff' In .. th.e 1'[Mineral . Dev~to}}mEff:)'i--~.--.'~ -.-·. 
· · Area;· and. - · · · · ... · ·; · · · .. · ·.~~ -·~.:~ ~~:!~ ~ 
, . i. SUbS:,WAci2~ or 1;ig2• , • __ '.~ -···- · < , . · .... •· . < : :::2i~ t{~J 
.- .. ·· ... :·.'.~··. · ...... : ~- -~-~·:_~ -:-~:· ... -~-.~=-k--~~t~ ~:c, 

. ·--- ·~.,..--~ ......, . : ·.t .. _ ·-·· ... - ·-. · ..... : ·.---··· .. ·)· .;;..~_ ~--~· =~- ··. ~~ ~- 
··-·· .... -. -· ... .._ . ..:.._ ··-- - . - . 
__ · . _:-"~f: ] iis~ b'y'.Act24..a{A ;:i.;99::,..:2;.,...,.... --:-..-- 
2. S~b: by ibid. 
.. ·:· .-: . . .. · . 
""' ""' '"' "'""~"~" " •••- •"' "'"~ "" """- " '"~"•- ·'""~ - "~"""~ "" - " "" ''''" " '-"" '~"°'~'""'" · ,_,,.,. •·••· _ ,N """··""''°"""'"- ""'"' . • . < .. · l ., ·. - • 0 ·, . . > • "M . . - . ·. • < - ~ • ~ .· j 
. ., __ "'\, ._.-'..:¢? 1·7 ·; Sec~. 9-,0' 1 ···s;har·Mftfera1'1.ff~·Oevel?Pm.~~t Autfiori~y-'Abt, 1986 .. f .. ~ ~~ I t' .J,, . . . . . . .. . . L,-----: ( , . 
I '.~t>t =} . . . (o) ·.perfo~m _any oth~r .tUn(?_ti~n. wt1ic~ is ~~pplementai,. i0cidenta:; ~r .. ·: 
\
I F1?&f ~ l . consequential to any bf .tne function aforesaid or .which may be · 
I ., ss 1' " ; [ ( 1 a) . ~ ~~~~:~8u~~b~Ei s (); ~e rf Orminil the fu'nClioriS rne~;i~~ ed I A SU b- ss Cti~~~ .... 
1. . j . . (1) it shall be lawful for anyOfficer of th~ Authority·- 
! f -. · · (!) ·. to -~ntef1ri:-of-9pon anf land tcfmake s(ir,ve.y and or to fake (ev~I of 
j .i . .. . .. sueh-lane- . . . ..: .·: ... - ··--«' · " ~ --- .. 
-r- -- -- .. - . -. - . - - · ... • , .·. I .... ·- ·. · · ·- ·· · - - - ~- - -.-·· 
(it):· ·to-dig-~or-·bor~·into· the ·sub-soil·;... . ........ -~-- · ... . 
(iii) to make 'levels arid boundarles by 'planting. marks and ·cutt.ing ·. · .. _. trenches; .. ·: . . . . ' . .. . . .... . . . 
(i~) ·. tocu t down and. clear away any part o~ any ~ta(lding crop, fence or . . . 
= _.· • j1,mg/e Where :the; survey.cannot ~~ completed, .Ievels cannotbe .. "'.- 
. ·. taken and:hot1ndati.e:s: canrrotbe~marl<Eid-otherwise; · - ,._·_ 
. (vf ·to e~~mine ·;arks ~~a~/cons tru~t.ion a·ria.:i; a~c~rtain the c~u-rse:/ :'..:: 
. . . .. ..< ·. -.~t;e.wers,:d~ai~~::o{St'lier::~i;.f;t;~if · .. :.:}~:-::.· ... :·~·:·:::/·.: .. :· .-.-... -· .: -~ .:--··<: 
.. : . ·.; (2) ·.:rhe.?f~1irierai Ar~~- 6e\~_~i_~pm~ljt-A[!thorlty.may e~~rcis~ also.s UGh p-~;~ ts . -'/: . 
. . as may be necessary or 'expedie'r:it for the purpose of carrying out. its functions .'. ; 
urider;;thfS 'Act. : ·... .· . .· :· ·.: .· . . . ... , :.: . ·. ·· · -~ - -·: . .: 
• • • • • •• • • ••• • J • 
. · ·_._. ·. 9-: Meeting o! the ·AuthorH.y~.--:-.(1) The Authority ·shaff meef:a~:--aiid -~hen . :·: I: 
neces sary and'at least sixti~ es ;~_.a.yearat-sl:Jch,tim'es an'd place~·asthe chairman ...... ·,.. 
. ·may .deterrnlne in. this behalf arid ,Sh~fl · observe'.such pY.qcedur.e- as_'rrfay be . '.~; 
:1:; . · ~ . ' pr esc ribed' if1. -;~gard _to-~he transactions of it~ business or sy~~- m~~trng~. . . ·' r 
. . i(~ j :· .. :·:·(2fThe Chairtnan or fn hts-·abse~ce any member chosef( ~y.·.t6e:'~e_r:nbers .. '. I} 
·-;--i : · from arncnqst themselvess hali pr~side .at a me~tin·g __ ot ~h_e:Atft:ho.rilY:. ~~- .. s.: :.· : · . '. · 
,s _in <'.~i _/. _ . ·_1 o. --¢.oIJ~_ti~L!tfr:>.n. o.f ·c.9._rjs_yfr~·.tiye ~ i1.d. co:-:_o,tcJJn.~ti,o:n .C<;fri1.~:iJt~1i .~ (I) ... ( .·.· 
-· · . ) ;.i · The Government shall, ·c-orisfffuie- a'C6ns·wfafr.j~/ai1d·c·a=orcfin'atf6ri 'Gi mimi ttee-for - .. 
. .. ·. \;· t: . 'th .. e purpose at· advi~i~g, 1_ij~::2[Min~t?I :.J\/e~. O~ve.lpp'n.)_a.riL·~~i~pfity.· qff·th.~-~-- ~­ 
' or.'. .... <:. ':_. .. , pre'jJa.ration ·. of· the: Development .. .P.iari', ·: ·ca·~arcfiiiaffng·/fhe .... an:niiafr~P.IBits~·:~rid .· .--~' 
... -· . -·~_-- ". >:~ ; . .- ·'pi-_og'r~~/rie.s ·9_t-va'rfous· deyeldp'm~r:it. ager1c:'ies_i· .. ab~\ <3.ov.~r'r~rn.;·nr(d~paitry11nt. . .. 
1c1::·-':"."i f~-1- ·_ .. -fyn.~ti9~,n~(wtt-Ah .' ~h~" ~[Mhfr.~' .. P.ir.~\!~i?.~~~-~· Ai:~~ ~:~d)~.;~~_nff.~_l_i{.¢~-~-ofdin~te i' .:.'.· . ·: _ '.\f 1· .· · fhe ove!-~fl funqt1onmiJ pf such developrnent.aqencles 1n-~b~;'f!IP!.~r:r:t~'.1ta.t.1on of Jhe ·' .. 
:::i ··.~,,::.t,·····o 1··r-'1·· R'I . .· :- · ... . ·., ... ,-!, ·-:: ... ,~\ .-,:· .... ,., ..... _., ... 
J~,.._ :.:.:·) if~: . · eve.ot-:'men~. ·: an,_ ·· ~-· · , . -: .. ,:. .. ,.:.··-- .. -:-~ - ,- . ..,.....:.- -=;:::-:-. ;- . _ .... :;."'; . . . . . . ... . -~- .... •.. . . . . - 
'_: · ~\ . i .. . .... : (2} .T.h~ _.C9Jisutt~ti.v~ ~riq po -or~inatlon.~qomin.ltl'.~¢;.sfla1Lcorjsist ··of t.t'ie-·-.'_ ... 
I e ... _ .. _' ,..; ;_ · fql_Io~~~-g inelT!bers: - _ . _ . · '· . . · :-._:':~-~ ;-::-:; ;.~~- .-:·, ·.> . .. . · .. · _ .. . . l!llh'.f' .. 
y -·I . (a).: th e. Cba'irman of the''2[Mineraf AreaD evelqpme~rA :utf.iqrjty shall be the .. ~~4 j . .- . . . . , ·- •r.•- , .. , --.· . . . . . ---- .····- .. ,/ 
. 9harrma~ ~!!! ?~'-~'.oi .. ~: .. · . · :· . ··:. , ,.,t· 
~"'{:_. , · .. _ (b) . All~~- ~~- me~be\s·ot.2fM!~~ral: Ar~ap;e.y._~!9.~W~/~t~.y_t~9r!ty; .. . ::X: 
·· - :(-cr "'~ngine er.:in-Chi'ef, Road/Building ur:-~rriTeJjfef.=~ ~ -~ ~9.!:J!!J:§i'l~e~ by. ·1: 
-_.-. -_him; .. · . . · · . :·. ·:.~,-~>~---~-~ . .-:·. ·: :.:;- - ... · 
(d} ·Engineer-in-Chief, P.HE.D. ·or ~~y..9tilef f;qgin~er. a_{fthofise9"by-rrim; . . . .' . . . . .·· ·--~ --~- ··· .. 

-··.; 
· · i. Subs: by·Act··24-of- HJ§z- . _ :_.:...-: . ':-·· · :.:_----:--'-~ .. ; - --- . -~ . ·· ..... 
/ 
' ' i 
I 
f. , :· . .: . : .~ . 
I - , 
j . 
• . (g) Chief Cqn~~rvator "Of ~crests;. .,~a;,: .... ~ . 
. J~) Chief Engin.eer, State Housing Board; ·: .. . .. . '· .~:\ 
. (i) Director of Education, oir~ctor of. Primary Education, Directo?i~t- 
> ._: .. · .. ,, .. · ·. ·· .- .. / .: -Sebondary Education· anb.Deputy.Commfsslorier,". s > . ' : • • • • • · ·: ) :~ 
.-:·_·._ . · .' (j) .D.irector "Of Health S_ervices:; ·· . . : . . . . .. .. ···--·. ·· .. ... ·-~r. 
· .. ,·· . ·:· -~ .. ·:. _:_(k) - ··Maxim um· thre'e -re"prese'ntativ~s of fli e~lahour union, recogni sed by tht 
· · · · · 1 · · · 1 . · · ·= .. ~ .-·. ·. ...:.: -- ... -J ~~over~ment;--relat.mg t.g. the.--f¥1Aer.aL, .labour .. o.f the [M_1neral. Ar~a"~, 
•• • • . . . • • • .. .••••• ·· - ·,- - ·- . • • • • - - · -· - v ' • ~ 
: rr : ·- -·-- · D.e.\leLopment;. to be nommated by th.e.G.QYe.rnme.ti:t._: .· · ·.':~ 
- .: .. .. . (I)· .. Chairman. of the concerned Zila Parish ad ~ ex-otticio: ... :;: 
(rn) ·R~pres~ntatlves of the foll~_Wing MTnisfri~s/Departrnent~::- : . ~--· .. 
(i)' · Railways; __ .... ,; 
(ii)· "T:our:tsm·aricf Civ~t, Avfati~n;:· : . . . _ .. .. . . _jj 
· · · (iii)· transpq·,:r-and.Cqinmurnc.afi0n_s'; ··. ~- - _:- ~ ·- :· . · · · . · · ::~;1 
\ ; ~-· .: 'c . .-.:-, · ... _ ·.· (i_v). R~~fq_n_a, .. ~!~·~.ni~·~;~~~~1~t.~P=.f~~-Yf~~:-~.~·~y~,:~~-rry~f : :·<· ::_;~ 
·.. · · (v) .. Mlnes Safety: · . :· . .-.·· ... -· .. :·.;·.-· -·.·.··., .· .. ~--···.-.· . ·-·- .· .. ·.;-:j 
• • • • • • • - •• • : •• • . • • ••• .._ • .• 1 • • • : • • • • • • • • . • ;1: 
. . . : . . . Notification : _: . · · , . · . i : : : • • , • • . • · · : 
··r~ fcrctm:ffi~ --~~tj.jl -~,~1 .. 3/~ -~ ~·: -~~104~/~4-~ ·1·_01·2~~~~ --fcto ~ffi.4· : 
t1.9.-.1s91_.- . ~-~~ -~~J~W?aj°J~tf-'~}fir.~ *-~,1 :1.~~q·~ -~~f! ; 1~?~i·::~u 
qi1·~ 10.~ ~- tTRT-(1.) ~ (2f .imm~~ -~tiR~-~ -~:rn ~cfiTf~~rrr· .. 
~~¢ ;~ ~i ~$~ CMfB.lrt ~ B:{ctiH1 fcp~f1IT}fi1· :~ am- 
. cf.14¢tl~ ~ tiBf;qc1:cfl0G°2lr~~¥g; 1~fiqlH ~~fcfcmr-~ fulfi ~ ·~cfi _l441~H*r 
·.flr~14<1; ~4~l!. ~ ·if~ -~ :. ~ -~--mf~ .~~l~ -~ ~ -5!<fl'1HJ2f ~ . 
Yu1-1~k111fcf fp-1;qlJ -~qlf ~ -~ w,~ .. f.J9fclfufa-·~ ~ -~ -··: .. ·. · · ·· .. . . . .. 
· ci) ~~ .. ~~ -w~ft~ t ,~~ey-~ -~urey ,-: _:. .. · ·. · · · · .. 
. . . · . . . '. .. ·' . -~ - ~.-. = :·: ... ·._· . : : .. . ' •.. . _.:·-:·~·;;;,"Fir _;·· .... ;_· ... ·_ .· ·:. . .. . . . ·... . 
.. · · ({s) --~lf~f ~:i ~ fcrmnnt}wirt:~.:~ -~~ trzyr ·, ·: · . .- , . ! ~-- 
.. ·. · ·-~> ·:.·:~~ _.~,~~~/:~w:-~_i:~-~-i(if$~~ .. ij"&f~~ ;.. ... · .--:·. .. 
• • •. ., ' • ' . ' • f • .•. • • . • I • . . ' •. • •. , • • • • 
... ·&o· ~~ -~ ~,~ - ~;'fi4·:~~ :fcf~ ~-~ --~ :%$ ·rm::~ --~ r • :.- · 
··· 3ffil_q;{I·, r ·.. ·. . . '. · .- .. ,:> .. . ( :· .: .. _ .. : ./'·:_· ·:· .: . ~~:.-:··· -. ·... . . 
·· . 
. ~)-. ·:Jrii ,·i f~~~:1_1!,fi®" I~ : : . . . . .... ·_: ~-.·-.--~_ .... -~~---,~· -e- • ·- ·. • • - 
·-~~) ·:_-·:~fr1<~1~:~ r .. · · .. :_;· .. .' .. --·· . 
. . ·: ~) -:f&r~~ .~ I ... :·.·.... . . ... 
. ; ). ~-~ · .. ;Tfq~ n='r '!i.~ -~ I ... · ····--·- - - - - - t>Jf .. · ti~ '?JI 'l, '1" \ 111 '\1" '1 '-' H'11'1 ~ I.S . . . . . . :.::.::.:::;. 
· ·~--~(~}~:·.~-fu~ .R~·:cicfi·.~ ~ -~ 111~) ·· _-... · ·. · ,-~~---··-'·~;;.~~-'.-~ .... · · .· .. ··.<. . . 
~Cl).··. ~~~1cfi ·~ wrrin · ·. _. . · ·. < . ·. . . · · .·:: ·=·.'.: ·_-·--·· - . ·. :· : .{! 
. , . ~ . . . '. . ~·- ., :-~: 
. . m <t)~(3)~/3RJ1Rf~ :cb1 arr~«rR 11frrrhr·ciiT·~ -, 1 :_ .-:·.- . ·_ ~ .-- .,) .; }::.i 
·. . . · . (3) -The :COn~qftative. ar:id Co~ordinafio ·n. C9fh[Tlitteie· m·ay ·m~~~as.~~-fte·ri~;~~~~~f) 
·.: . .-,:-'· '. ,:nece$sar:y·,·arid at:lea:5tf Olf ·times ·in ,a year··a( ·.SUC-h·. t_ini~s·:~nct p.!~fc_e,s:-;~S:·:~hi=(~; 

i: ! . 
f. :' 1_. Subs. by Ac! 24 Gf 1992. · ·· ·-· 
!: : 
·--- ~,_~ e:.:,t.;·~""""""'"'''.,,,µ:.;t11-·,;,-'*"-""'""'"=- ­ 
--· --· ·-- ,~~ "'.51~ ''":....:,,,~,.MA,,.. .... "'"'"'"7-~--..-.-.<4'"' 
.. ,.,.,,.,.,...,...,.,.~~ ,,.,,,...,_...-,.,.,.,.._,,..,.,,....,,,_,,.,~ ·-1., .,.,..,J,,,___.~-r•- · --- • • - -- .-:---• ··" : &•6r---:'"7. 
7;_f'"?:~;j{.-r-S"ec's. n-1.4 J Biha"r Mineral Area Dev_e_lqprn_ent_Authorfry.Acr'.° 1·986 . · · r "g ~~ }i / }l )it -:·_. > .... - .. - •. ··-_ ·• . '·_. ·--~ 
:};\) f'°·-.~~~ 'C_hairman may determine in .this behalt and shall observe such procedure 'as ~ay' · 
_:\f;:_t -:: ~- .. be·prescribed In ·ref;jard to the transaction ofits business 9t such rneetinqs, 
'18:":;::.<;i/ ) ;:~u:~ ( '·. · 11. -: ·J"empo~ary .- .assoclatlon .: <;>'f_ .. p~r-s"c;fr1s_ - __ with .. the. Authority . -and:·:···­ 
t~. _·_ Consu'uativ-e" -and Co-ordination - Commltteetor 'particular- purposes, ;_ The .. 
{ . Authority and the C~nsufrative and C9-or.dirn~ti9n Committee may associate with 
f themselves in suthmannef'~ridTor"s4cf(p-titpo·stis-·as rnly be prescribed,·ana-any . .1 
;..--. p~rson" whose· asslshiF1i~-Gr.'a~vfee-ti=iey~may-eo;1sidet -neeessary. in...p.er.tor.ming .: 
f.. : anyoTt~ 1r_wn:c1.~n~_cte.tiiiecfun9er this Ac( ·-·-···-·. ··:: .. -,-- .: -_ . 
· I ·. ·12. Staff bf the Authority.> (1 )_ subject- to such control and restrictions as 
. maybe prescribed by the ruli. the Autfibrit{iiia-y appoint such members or other 
officers and employees (incluqing experts for. technical .works) as may be ·. ·. 
necessary tor the efficie.nt performance ·of its· functions and may deterrnlnethelr · 
v • desigriattons'·an'cfgrades.· _ ·._·_ . . :L_ ~~----· .·.:..: __ -~'._ ·------.- . . : . 
~ - ••.•• • "v " ••.• • ~ .,. : · -:,·· ·. - ~ - ·- --- ·· ••• •• ···:· ·.. • • • • :.. 
J · (2) Tlie Secretary and ttie other p~ice_rs and employees oftheAuthortty' shall_ · · . 
t be entitled to receive -:tr6rr(tfre_. funds ._al 'the Authority"··supli: ~alar,ie·s.;_~·n·c1. ~uc·h ~ -- . · - 
. ,. .... : :· -~ ::·,: 
; ~'.: £r~r- --- __ ._...: .:': I 
) .. , ,.i-:ts. .. :: ' •• ·.. .. . : . , ,.- ·.· . .. . . . - · '. 
; ... i°$):i/·;~ .1 • . . • • ·• Preparation" ot present lend. use _map_ .. : -·. ·. . - . . . . '/f '. ;r~r5:,\ / -· 13: Preparation of present l,i°nd··'(is'e-·ma°jJ and' re'gist~r:~As soonas may ... ·: ., .. !l 
· ~ · be the Authority shall notlater than six months after-its 'constltutton or within such · . ,··/?t' 
mt" . time asth e Government may from.tlrne to time extendprepare aoresent Land . · t .,·,1 . 
-~ -: :,,' 1; , . 0s.e. Map (hereinafter C?!fed ~he map) and Land Us~ R~gisfer taki~g thewholearea" ,·:i-, ,'_-· 
~ ·}:~ / . 'or part :here~f at_ a. ~ime in" the:"torm to -~-e p~es~ri?·~d.1ndica_ti~'Q~-t~e pfesetiL~~(i_Q.f. , -. :. / 
. _· .-.:~;fi: i .. every piece of land m the 1 [ Mineral Development _Area. . .: ·--~·:_ · .' · - - '. · · .. ~ / I _<>:!rf }, . . i4. Notice .of the. pr.e.parefJ1o_n~9{ tife: mr:rp: anc(r~~f~i~~r. - _. (1VAfte·r,;-;tt,-e.- .. . / - 
'.' ·_·.: _ _,~ _; _ prepara tion of.the map·an~:_the re.gi~te't;·tn~A~f~·o-'.-ity_sha!f)JlJQU~~.a.pub!ic.np;;c~ .. -_. :- :; :·1: ·: .· 
\}l} . "ofJhEJ pre'para-tioh of th.e-ir1ap arid -r~{Jlster and/or-ttie place or.places ~here _co'pi~s. r 
'of th~?~~ :~ max· bffnspec~~d; ln~i~f~~ ob{~Gf!·~ns in},~riti~~ fi~?.2'.~-~y-pefso~:-~it~ t'.li.~ :. ·/ . 
·- .. '. .•. ~es~~.st t? -~~~ .m_a~, and !~~l~te'._w,.~~-in?~ 9.~~s_of .. the.'.py_bl~<::~!'~'.1'.·~f $U.C_~ n(?tl~~: .. ·.· ,: ) ~: I . 
~~ _:f ;._t,~_;, _:o_[_·_ .·:· . {2)_ .11~~-i"the ·expiry ¢.f.the ·peiri~d ··m~ritiorf$·c;i .in s~q:-~;e_q!iof!_.(1):ar,i"qfti~~r, :·· · , :> 
:f, j ~~~~~~~1~~:~~(;fe:t.~:~0i~~~,~~~%:~:~e:,;:~~itJ~~~z:w~r~:· ··: .•· / ·I j 
persons; who h1;1ve,fded·.the obre~t1ori$.;. mal"_<ffa.r.eport .. to-tt:i:e=-Autqo.nty: · . _ . - . , ,q 
• J · and ~1:~"~~1r~~~~~~~'i1~~~,~~=~~1~~~~~~:~~~;::~~~~-~1~~~s;t~~~JtL Jl;~J: I: 
_ ~~-- .. prop~~~~~~~~:~~- rtia~-fi~?.· !h~: regi~~~!"?X ~~-~·~.~~-~~-~~,:~~:~ ~·~·,:.~ <·--> .. __ ~ .. · _ _- ._,·· --7_, . /" : _ 
f : (4) As _s<;>o~ as. may: be, .afrei:-the-.-ad:0f:>t1~0f-:tAe-:-mafr-ci'Flef=N::re=regrs~r-.-the · . : _. · I- 
~ · . Authority shall p·ublish a public not.ice· of the: adop~iq"fr 9Uh~ - mqp and--fne reg,s}er 
)i., and the. place or 'places where· ccipies .. ortne same.iiiay:"be inip~cted ~rui.~l:laU- ~(~, J . . -· - . •. . .. · .... - .. -··· -·~---·-·.-- - . 
_ .1 ~ubmit popies' of the map and ~egister .. to the Goyernment. .· ·_ _ . ·- : __ ._ . ·.·+- 
. J. . . · (5) .A copy of sue_~ ~o_u°de s_hall. al.i,; b~ pUb/ish.ed i~ the. Offi9ial- Ga~_~tt~. Th~ . . _. 
f J -· --~ubli_c~tioh·-o~th_e coP.i<?t t~~pu?·1;c· n?tice·lri:t~~ ?~icial Ga~e~e- i~ resp~d 'of_ the · 'i · 
~ " . . 

. . -:· .. . ···· .. ·. 
1. Subs. by Act 24 of 1992.' . . . . . 
1 o J · · Bihar MiheralftreaD eveloprrrnnrAathority Act, 1986 [ Secs . ·1,, , 
: , ~ map and .register shall be co~c/u sive evidence or the (a ct thai t hi maP. and ,.,g 1it1- . 
have been duly prepared and adopted. · . . . . . . · ·· >:f · 
·. 1 s .. Power of Government in case of default. of A.uth.ority. to 'p(ep~re { ',e 
.. ···Map and.°Ffegis.ter. ~ '(1 )' Whe~e.·by v(rtue·of the·!c;fregding: provis.icjns of thifA 6ea 
Map:and a Register Js to be prepared, theri-> · .· : . · . · ) f ~ 
·: .. -·. :(a).·: ir-·wit~i~ th~-·~·p:~-~it>d ··pr~scrrbe.d·-~or -·~ it~in . such p~·riod .· Whi~~ .: )HJt· 
_ _ ___ · -- - - ·~, .. _ Gqy_ernmentbas. extended, .. no.map.or.reqlster.has been prepared: .9r i l1, 
. . - .. - . ··- · .. ··· ·· .•. ·-.· --·· .... t~:i:.;l 
· :---·-.,..·(b)_-:·it.a-t-any Hme.:t.he Government is satisfie.~th atth a.Autho.r.ity:is __ not takiog-J t 
·· steps necessary to prepare such a.M?p.an~ Register within·that period;") ';; 
the Government. may direct the Chief Town. Planner .of the--Stafe:'to~:c:.~·, 
. . prepare the map and the register. . ' . . . .,· ... · .. \ 
. · (2) After preparatlono! the niap and the register, the Ch.ief To\Nn Planner sb~i;\ :Ji 
. . ..'s.Ubmit' the. same t~. the~G._o_v_e.rb,m;.e.nLc(nd shall fQ.llpW ~he pfo.9~g_1:Jr~.·-~nd ex~r.cis$S{~ _,. . t~e ~o.we~s· qt t~e· AtJlhcir~~Y. .{ifi_cf~( ~~~ti~~ ·J.f qf'~-~~ A.~t.· ': · · . · · .. · .'. · . ·. · ~- '··;f))I 
i ··., : ih; fu<t~~~1l~~;:!f;\tZt,~~:~,1~~"t~:crt:~:;nre~e~ig;;;JWi ~f~i:~mrb1{il 
paid by. the Authority. · · · · :. .·.-i 
.: .. CHAPTER IV.~. 
• • ·:. • • • • • • 1 
. ..-. . . .... · , ... :· . . .pev~lopme,n~Pl~n_ .: . . .. · c - • .; • •••. · · . <· .... ~-.,~1 
16. DevelopmentPl an. ~.(11 Ass oon as may be, after'the declaration'of the­ 
_1fMineral Development Area under sectlon.s. Authority shall, not later than· two 
years. of such declaration ... or within such .t.ime ~s th~ ~~:verii1'!1ent may troin -~imEr · j 
· .. ·1otim.e extend and subjectt o such dlrectlone as may be [ssued bytb.e.Governrrient, . ·:· 
prepare an·c.( submit to the . Government a Development Pian for whole. at the. 
1 [MJrJeral. DevelopmentAr eao r an yo f its parts, . _ : .. · : :. ·--: . .. 
', . ··: . (2) .. f~ ~_D~velopment·Plan_sh~_II (~)' defin~'.t~~-.v~riqli~,ZOQBS into Whi~h.:(M in~ra/ 
. . - Q.@Yetgpm,en( Area .ls to· be qivided._for purposes ofd.f?V,elopment and :in.dicate. the .. · 
i .... · .. · .. ,P.Gl~~~~)~\~~)'phJand.ifJ each ~on~_;~· proposed to be d~v~·lape.d and:t.he s~~tjes. ?.Y - ( 
·· . · .-,YfhJch a9y=:.s.q9jl ~e~~lop~ er:it s~a.11 be carrled out .. (~). serve as a. .basic pattern 'ot. · 
. ·. . .f~an')e~or_k:witfliti whicl:i the= development schemes.are to .. be· prepared.. :- . . · 
. :_ .". .-/ :~,:;·.,::\c~}··T~e.j)_~y~J6p~dn(e1~~ ·{h~,;;. as tc;ir-~~ 'rn~y be: ~ eq~~S~,Y,·. ind_ic~f~;. a·~fine.· '. 
. :ar~.::-p.r.0¥.idJ~,-t~~,:- ···:· ·;:. ·. · .. ' . .. . . : ., ', .· +:. -· ·~. ·:" ··-- ~ .: 
.. .: ~7, (ii~ ·-~~-t.k'ks:....i:es~_~e&. fj i:: .agd~ultui:e,. pµblic .arid ·-~~~i:-p_ubJi.c. open :,SP~<?'?~ .. , 
- ·' :···c : . ·:j3·~/l(s/ p.l~:ygf9 ;uhd~t1.~rd_~~~ and othe( recrea.ti.cma.r:uses, Qt~,en b~lt ~·nd ( 
· -.· ·· ·, n'afur~h eieiv.if ~~-.~·-:.:::~:·:-.:·-· .. -::: :·-,;.:_ - · ..... · . -;> :_. :-:: ~ .. -., \ · · · . · . . , 
·.:.(·i,f.· ~ ¢,6_fr.i,pr~h~i,i~Ji~i;:)~·~(1.. -~l.!_09~t(9TJ: .. :~f. ~~eas . ~r-:. ZE;>'~e§": fa·(. ·r-e~itj.~nu~t,-· .... , .. 
: ..... CP.!Jtm.e~qi9!; ... ~rr9..9.§!rjgt,~n~U_:>t~~~.P4!POS.e$j,, ... :.• .:, .... ·. .· · . . ~ .. · ... ~.: ·.1 . 
. ·:: ·~ - -.eift1~&~ :t~te:i-t1?~~ari~i~ife'~i;¢~tt~rti:-a~~~traf.fJe,:,·eif~w~,ii0'11-~J:Jattern -tct.r . · .. ~ 
.. ·--~ '. .:·-·:py.ss_:~·ht ancj tµ\wii'.·r~qdir~.trrehts; .. ·..... . . . . -·.·.-:-_ ·:--~-: - .. -. . .. 
(i~f '.: ~;laJor ·r~'~'ds'-and s_tf~et irnp~ov~~~n-ts;. : :-:··~- .~·~ ,' ·.·. . : c 
{~f ?~ri~s reserved;_ {qr-p.Li?lic buWoin~s anii'1 ~t.i~µ:t(9.n.s. a~i~)OcAewc i~ic ::·_ ~ 
.... < .: :: <. d:~~7!~P~~~~'.:<.'..:'.· ... .-;,.:'.~·;.~ ..... :- ,. ·.'-°,'· .. - .· ... : ·. · · ·. '. -~.:;·: .. ,./.·.~:: · ... : .- ·,: · ... ; :: .

Excerpt shown. Open the full act in Lexace.

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