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[Cites 0, Cited by 0] [Section 448(5)] [Section 448] [Entire Act]

State of Bihar - Subsection

Section 448(5)(c) in The Bihar Municipal Act, 2007

(c)Whenever in pursuance of sub-section (1) the State Government requisitions any vehicle, vessel or animal, there shall be paid to the owner thereof compensation the amount of which shall be determined by the State Government on the basis of the fares or rates prevailing in the locality for the hire of such vehicle, vessel or animal: