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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(2)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)where permission is granted subject to conditions, the difference between the value of the land as if the permission had been granted unconditionally and the value of the land with the permission granted subject to conditions.