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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Bihar - Subsection

Section 125(2) in Bihar Board's Miscellaneous Rules, 1958

(2)Bills for compensation paid to proprietors for rent of lands appropriated for military cantonments must be submitted for adjustment within three months from the date of the first sanction of the compensation by the competent authority.