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State of Bihar - Section

Section 42 in Bihar Land Reforms Rules, 1951

42. [ Manner of payment of fifty per centum of approximate amount of compensation under Section 32-A. [Inserted by Notification No. 1644 L.R., dated 24.2.1960.]

- After the approximate amount of compensation has been calculated, adjusted and verified according to Rules 39 to 41, fifty per centum of the verified balance shall be paid to the outgoing intermediary in the manner prescribed in the proviso to Rule 27.]