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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(1)(o) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(o)estimate with reference to claims made before it, after the notice given by it in the prescribed manner, the compensation to be paid to the owner of any property or right injuriously affected by the making of a scheme in accordance with the provisions contained in section 74;