Section 70 in The Bihar (Coal Mining) Area Development Authority Act, 1986
70. Calculation of increment.
- For the purpose of this Act, the increment shall be deemed to be the amount by which on the date of the publication of the scheme under section 44, the market value of any plot with reference to the improvements contemplated in the scheme on the assumption that the scheme has been completed would exceed on the same date the market value of the same plot estimated with reference to such improvement:Provided that in estimating such values, the value of buildings or other works erected or in the course of erection on such plot shall not be taken into consideration.
