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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(1)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)Where a plot is subject to a mortgage with possession or to a lease, the Authority shall determine in what proportion the mortgagor or lessee on the one hand and the mortgagee or lessor on the other hand, shall pay such contribution.