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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(2) in Bihar Minor Mineral Rules, 2017

(2)in case of non-payment by the Settlee/licensee, the said compensation amount within the specified time, the Collector may pay the said amount to the person and thereafter recover the said compensation as "Public Demand" under the Public Demands Recovery Act, 1914 (Bihar and Orissa Act IV of 1914).