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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(d) in Bihar Coal Mining Area Development Authority Rules, 1988

(d)Details of the present use to which this particular plot of land is being put to, particulars of the structures standing thereon, if any, and the approximate valuation. In case of Agricultural land, category of the land, crops being raised thereto and the nature of irrigation facilities available.