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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(i) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(i)A raiyat shall not be entitled to recover from the sub-lessee holding at money-rent, rent exceeding the rent which he himself pays, by more than fifty per cent of the same: