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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(2)Whenever any such land is acquired under this section, compensation shall be paid at half the rate admissible under sub-section (1) of Section 23 for such land.