Section 26(3) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(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.
