Section 72 in The Bihar (Coal Mining) Area Development Authority Act, 1986
72. Certain amount to be added to or deducted from contribution leviable from person.
- The amount by which the total value of reconstituted plots included in a scheme with all the buildings and works thereon allotted to the persons falls short of or exceeds the total value of the existing plots with all the buildings and works thereon of such person shall, as the case may be, be added to or deducted from the contribution leviable from such person, each of such plots being estimated at its market value on the date of the publication of the scheme under section 44 and without reference to improvement contemplated in the scheme other than improvements due to the alteration of its boundaries.
