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

State of Bihar - Subsection

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

(c)Whenever in pursuance of clause (i) the State Government requisitions any vehicle, vessel or animal, there shall be paid to the owner thereof compensation the amount of which shall be determined by the State Government on the basis of the fares or rates prevailing in the locality for the hire of such vehicle, vessel or animal: