Section 26 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
26. [ Amount payable for land contributed by raiyats for public purposes. [Substituted by Act 27 of 1975.]
(1)(a)Every raiyat, any part of whose holding has been contributed for public purposes under this Act, shall be paid for the land so contributed, amount equal to four times the annual rent reduced under Section 25.(b)In case of trees, bamboo-clumps, wells and other improvements falling within the land so contributed, the amount payable shall be determined in accordance with the provisions of Section 14.(2)The amount payable to a raiyat shall, after adjustment of the cost of operation under this Act, if any, be paid to him in cash.(3)Where any land, in respect of which any amount is paid under sub-section (1) is in the occupation of an under raiyat, there shall be paid to the under raiyat out of the amount payable to the raiyat an amount equal to 50 percent of such payment in respect of the right, title and interest of the under raiyat therein.]
