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State of Bihar - Section

Section 20 in Bihar Land Reforms Rules, 1951

20. Manner of calculation of compensation when the interest of proprietor or tenure-holder entitled to receive royalty or directly working a mine lies within the jurisdiction of more than one Compensation Officer.

- If the interest of a proprietor or tenure-holder entitled to receive royalty or directly working a mine lies within the jurisdiction of more than one Compensation Officer, each Compensation Officer shall fill up columns 1 to 3 (a) and columns 5 to 6(a) of Form F and the rest of the columns shall be filled up by the Compensation Officer of the area in which such proprietor or tenure-holder has the largest amount of income.