(4)In any case where the management has been taken over under sub-section (2), the Gram Sabha shall, in such manner and at such intervals as may be prescribed, pay to the surplus income, if any, derived from the land during the period of Management after deducting all amounts due from such persons.[Chapter III-B] [Chapter number and its heading inserted by Bihar Act 6 of 1978 vide Section 17 (w.e.f. 23rd August, 1978).] Gram Sabha and Development of Gramdan Village
