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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(b) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(b)where the holding or portion thereof is in possession of the landlord as a result of execution of a decree for ejectment under sub-section (2) of Section 66 of the Bihar Tenancy Act, 1885, a sum equal to the amount of arrears of rent with interest thereon legally recoverable on the date of the institution of the suit for ejectment and costs of the suit mentioned in the decree passed under sub-section (2) of Section 66 of the Bihar Tenancy Act, 1885;