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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(4)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)who has carried out any work in compliance with the notice, claims from the Authority, within the time and in the manner prescribed, compensation in respect of that damage, or of any expenses reasonably incurred by him for complying with the notice, the provisions of sub-sections (3) to (5) of section 34 shall apply with such modifications as may be necessary.