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[Cites 0, Cited by 1] [Section 25(4)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(4)(b) in The Bihar Land Reforms Act, 1950

(b)Where no such agreement is reached within the prescribed period, the Compensation Officer shall refer the question of the determination of the amount of compensation of [a Mines Tribunal appointed under Section 12] [Substituted by Section 5 of Amdt. Act, 1970 (5 of 1970).]