Section 11(2)(c) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(c) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(c)the amount determined under the provisions of this Act, or the rules framed thereunder is awarded for the following:-

(i)for trees, bamboo-clumps, wells, structures and other improvements, originally held by him and allotted to another raiyat, and

(ii)for land contributed by the raiyat for public purposes;