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[Cites 0, Cited by 0] [Section 125A(4)] [Section 125A] [Entire Act]

State of Bihar - Subsection

Section 125A(4)(v) in The Bihar Panchayat Raj Act, 2006

(v)Payment of compensation.-Whenever in pursuance of clause (i) the State Government requisitions any premises, there shall be paid to the persons interested compensation the amount of which shall be determined by taking into consideration the