Section 69(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(d)such portion of the sums payable as compensation for land reserved or allotted for any public purpose or purposes of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, as is attributable to the benefit according to the owners or residents within the area of the scheme from such reservation or allotment;
