Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act] State of Bihar - Subsection Section 9(1)(iii) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011 (iii)any injury to any other property, whether movable or immovable or the earnings of such person caused in any other manner.