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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(4)(d) in The Bihar Land Reforms Act, 1950

(d)[ the Tribunal in giving its award shall have regard to the provisions of subsection (2) and (3) [x x x] [Clause (e) and (g) re-lettered as Clause (c), (d), and (e) by Section 5 of Amdt. Act, 1970 (5 of 1970).], and determine the amount of compensation to be payable to the [intermediary] [Substituted by Section 20(d)(i) of Amdt. Act, 1953 (20 of 1954].] at such rate which shall be not less than three and not more then twenty times of the net income from royalties as may appear to the tribunal to be fair and equitable;]