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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Bihar - Subsection

Section 128(2)(m) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(m)the manner in which an acquisition notice is to be served, and claim for compensation is to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;