Section 34(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)The compensation shall be equal to-(a)where permission is refused, the"difference between the value of the land as if the permission had been granted and the value of the land in its existing state;(b)where permission is granted subject to conditions, the difference between the value of the land as if the permission had been granted unconditionally and the value of the land with the permission granted subject to conditions.
