Section 3(1) in The Kosi Diara (Reduction of Settled Rents) Act, 1939
(1)Notwithstanding anything to the contrary contained in Section 113 of the Bihar Tenancy Act, 1885 or in any other law for the time being in force or in anything having the force of law :-(i)the rent payable by a raiyat for his holding shall, if such rent was settled under Section 112 of the said Act at any time between the first day of January, 1923, and the 31st day of December, 1931, be deemed to have been reduced by an amount equal to four annas and six pies per rupee of such rent;(ii)in any holding, the rent of which was settled as aforesaid, was, as a result of any partition or otherwise, subdivided before the date on which this Act comes into force, and the rent payable for the holding was, with the consent of the landlord of such holding, distributed between the raiyats of the different portions of the holding, the rent payable by each of such raiyat for his portion of the holding shall be deemed to have been reduced by an amount equal to four annas and six pies per rupee of such rent;(iii)if any holding was, before the date on which this Act comes into force, formed by the amalgamation of holdings or portions of holdings the rents of which were settled as aforesaid, the rent payable for the holding so formed shall be deemed to have been reduced by an amount equal to four annas and six pies per rupee of such rent.
