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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2)(a) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(a)that such building, structure or garden is of such a value that the restoration of the land covered by such building, structure or garden will be unfair, the Collector shall. -
(i)if such building, structure or garden covers the entire holding or portion, drop the proceedings;
(ii)if such building, structure or garden covers only a part of such holding or portion, drop the proceedings in so far as they relate to the site of such building, structure or gArden and the lands immediately appurtenant thereto and necessary for its enjoyment, and order that the proceedings shall proceed with respect to the remaining part of the holding or portion;