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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5)(iv) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(iv)Whenever the interest in the land or a part thereof is transferred subsequent to the payment of the first instalment and before the payment of the last instalment of the betterment contribution, the outstanding instalment or instalments shall be recoverable from the assessee.