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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in The Bihar and Orissa Aerial Ropeways Act, 1924

(2)For the purposes of the application of the provisions of the Land Acquisition (Mines) Act, 1885, to land acquired under Section 9, a notice under this section shall have the same effect as a notice under Section 4 of that Act.