Section 12 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
12. Remission or suspension of the recovery of betterment contribution in certain circumstances.
- If the State Government is satisfied -(i)that the crops on any land lying within the area assessed to betterment contribution are seriously damaged on account of the failure of the irrigation work or the flood protection work, drought, flood, tempest, hailstorm or any other irresistible force, or(ii)that the land being water-logged or due to some other causes has become unculturable, or(iii)that the land has for some reason or the other ceased to receive irrigation from the irrigation work or to be benefited from the flood protection work, or(iv)that the agricultural industry has received a set-back on account of serious fall in the price of agricultural produce, the State Government may, subject to such conditions as it may think fit, suspend the recovery of, remit or refund in full, or in part, the betterment contribution or any instalments thereof in respect of such land.
