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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(3)If the owner does not accept the compensation, and give notice, within such time as may be prescribed, of his refusal to accept, the Authority shall refer the matter for the adjudication of the Court and the decision of the Court shall be final and binding on the owner and the Authority.