Section 10 in The Land Acquisition (Bihar Amendment) Act, 1960
10. Amendment of Section 23 of Act I of 1894.
- At the end of clause first of sub-section (1) of Section 23 of the said Act, the words, brackets and figures "or the market value of the land at the date of the publication of the declaration under Section 6 if there has been no Notification under Section 4, sub-section (1)" shall be added.
