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[Cites 0, Cited by 0] [Section 25H(4)] [Section 25H] [Entire Act]

State of Bihar - Subsection

Section 25H(4)(b) in Bihar Land Reforms Rules, 1951

(b)In case the probable amount of compensation exceeds five thousand rupees and if, on enquiry, the claim of the person held entitled thereto is not disputed, the payment shall be made to him on furnishing an indemnity bond.