Section 7(2)(c) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

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State of Bihar - Subsection

Section 7(2)(c) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(c)where the holding or portion thereof is in possession of the landlord as a result of abandonment under Section 87 of the Bihar Tenancy Act, 1885 a sum equal to the amount of arrears of rent with interest thereon legally recoverable on the date of abandonment; and

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State of Bihar - Subsection

Section 7(2)(c) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951