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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(1)(d) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(d)The contribution levied on a plot used, allotted or reserved for a public purpose of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public shall be calculated in the proportion to the benefit estimated to accrue to the general public from such use, allotment of reservation.