Section 26(1)(a) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 26(1)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1)(a) in The Bihar Land Reforms Act, 1950

(a)After the amount of compensation including the amount assessed as an annuity under clause (3) of Section 24 to be paid in respect of the interests of the intermediaries which have vested in the State under the provisions of this Act has been determined in accordance with the provisions of Section 24, Section 24A and Section 25, the Compensation Officer shall prepare the Compensation Assessment-Roll under Section 19 or Section 25, as the case may be, and when such roll has been prepared, the Compensation Officer shall -

(i)cause to be published in the prescribed manner and for the prescribed period which shall not be less than thirty days, a draft of such roll together with a public notice stating that the amount of compensation specified in the draft is the entire amount of compensation payable in respect of the interest of the intermediary in the estate or tenure or part thereof as the case may be, and that the person named therein is presumed to be the only person entitled thereto and that objections, if any, in respect of any entry in the draft Assessment-roll may be filed by any person before the Compensation Officer within sixty days of the expiry of the said prescribed period; and

(ii)send by registered post, with acknowledgement due, a copy of the draft together with a copy of the notice to the person whose name appears in the draft.

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State of Bihar - Subsection

Section 26(1)(a) in The Bihar Land Reforms Act, 1950