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

State of Bihar - Subsection

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

(c)[ at the commencement of the proceeding before the Tribunal, the State Government and the [intermediary] [Clause (e) and (g) re-lettered as Clause (c), (d), and (e) by Section 5 of Amdt. Act, 1970 (5 of 1970).] shall state what in their respective opinion is a fair amount of compensation;]