Section 16(2)(d) in The Bihar Public Irrigation and Drainage Works Act, 1947

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(d) in The Bihar Public Irrigation and Drainage Works Act, 1947

(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 16(2)(d) in The Bihar Public Irrigation and Drainage Works Act, 1947