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

State of Bihar - Subsection

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

(a)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land; or