Section 76 in The Bihar (Coal Mining) Area Development Authority Act, 1986
76. Provision for cases in which amount payable to owner exceeds amount due from him.
- If the owner of an existing plot is not provided with a plot in the scheme or if the contribution to be levied from him under section 72 is less than the total amount to be deducted therefrom under any of the provisions of this Act the net amount of his less shall be payable to him by the Authority in case or in such other way as may be agreed upon by the parties.
