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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(2)(d) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(d)the manner in which deduced rent in respect of non-saleable lands is to be calculated and what multiple of such deduced rent shall be the market value of such lands.