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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(2)in the case referred to in clause (a) the reduced rent shall bear top the previous rent the same proportion as the current prices bear to the prices prevailing at the time when the previous rent first became payable.