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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Bihar - Subsection

Section 10A(2) in The Bihar Land Reforms Act, 1950

(2)No sub-lessee of mines or minerals holding under a lessee whose interest vests in the State Government under sub-section (1) shall be entitled to claim any damages from his lessor on the ground that the terms of the lease in respect of mines or minerals have become incapable of fulfilment by the operation of this Section.]