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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5)(f) in The Coal Bearing Areas (Acquisition And development) Act, 1957

(f)the damage, if any, bona fide resulting from diminution of the profits of the land between the time of the publication of the notification under sub-section (1) of section 4 and the time of the publication of the declaration under sub-section (2) of section 9.