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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(1)Every person whose right, title or interest in any land is acquired or deemed to be acquired by the State Government under the provisions of this Act, shall be paid compensation according to the rate specified in the Schedule.