Section 74 in The Bihar (Coal Mining) Area Development Authority Act, 1986
74. Compensation in respect of property or right injuriously affected by Scheme.
- The owner of any property or right which is injuriously affected by the making of a development scheme shall, subject to provision of section 75, if he makes a claim before the Authority within sixty days of the receipt of the notice from Authority, be entitled to obtain compensation in respect thereof from the Authority or from any person benefited or partly from the Authority and partly from such person as the Authority may in each case determine.
