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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3)(b) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011

(b)pay to him, unless prevented by one or more of the contingencies mentioned in section 9, and where the competent authority is so prevented, the provisions of section-9, shall apply as they apply to the payment of compensation under that section.