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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(b) in Digha Acquired Land Settlement Act, 2010

(b)The Board may also consider interest of erstwhile land owners or their transferees who have remained deprived of the compensation amount by not receiving the same under protest and the low market value of the acquired land which prevailed on the date of notification under Section 4 of the Land Acquisition Act for payment of ex-gratia amount.