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[Cites 0, Cited by 4] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar Land Reforms Act, 1950

(2)In settling the terms and conditions of a lease by the State Government under Section 9, the Mines Tribunal shall have power to determine the extent of the property deemed to have been leased by the State and in so doing shall have regard to the reasonable requirements for the future development of lessee's mining concern.