Section 51B(2)(f) in The Bengal Drainage Act, 1880

[Cites 0, Cited by 0] [Section 51B(2)] [Section 51B] [Entire Act]

State of Bihar - Subsection

Section 51B(2)(f) in The Bengal Drainage Act, 1880

(f)be accompanied by a declaration, signed by the applicant and stating:-

(i)that he has not, on account of the said scheme or works enhanced the rent, if any, payable in respect of the said lands or any of them, and

(ii)that he has not taken from such tenants or persons holding land, or any of them any premium on account of such scheme or works.