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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Bihar - Subsection

Section 24A(1) in The Bihar State Housing Board Act, 1982

(1)When any interest in any land acquired under this Act has been acquired after the date with reference to which the market value is to be determined, no separate estimate of the value of such interest shall be made so as to increase the amount of compensation to be paid for such land.