Section 34(1)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986

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State of Bihar - Subsection

Section 34(1)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(d)where any part of any building or other land which, on the date of coming into operation for the first time of the development plan relating to the area, is used for a particular purpose, the use for that purpose of any additional part of the building or land not exceeding one-tenth of the cubic content of the part of the building used for that purpose on that day, or as the case may be, on the area of the land so used on that date, the owner may, within the time and in the manner prescribed by rules under this Act, claim upon the Authority, if he has not been served an acquisition notice, or if the acquisition is not confirmed by the Government under section 33, compensation for such refusal or for grant of permission subject to conditions:

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State of Bihar - Subsection

Section 34(1)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986