Section 36E(2)(d) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 36E(2)] [Section 36E] [Entire Act]

State of Bihar - Subsection

Section 36E(2)(d) in Bihar Private Irrigation Works Act, 1922

(d)whether the claimant has derived or is likely to derive any benefit from the act or work in respect of which the compensation is claimed or from any work connected therewith in which case the estimated value of such benefit, if any, shall be set off against the compensation which would otherwise be paid to such person.

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State of Bihar - Subsection

Section 36E(2)(d) in Bihar Private Irrigation Works Act, 1922