Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2)(iii) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(iii)Dates of payment of subsequent instalments. - The dates of payment of subsequent instalments shall in all cases be fixed by the Collector with due regard to the dates of harvest of the principal crops and there shall be an interval of one full year between the payment of one instalment and the next.