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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3)(a) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011

(a)make payment of eighty per centum of the compensation for such land as estimated by him to the person interested and entitled thereto; and