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State of Bihar - Section

Section 62 in Bihar Regional Development Authority Act, 1974

62. Settlement of betterment charges by the Tribunal.

(1)For the determination of the matter, referred to in sub-section (4) of section 60 the Authority shall refer the matter to the Tribunal or Appeal as specified in Section 89.
(2)The Tribunal shall follow such procedure as may be prescribed by rules made in this behalf.