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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(f) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(f)order that the raiyat shall be put in possession of such land, -
(i)if the amount determined under clause (b) is payable in one lump sum, as soon as possible after the raiyat has deposited with the Collector such lump sum; and
(ii)if the said amount is payable in instalments, as soon as possible after the raiyat has deposited with the Collector the amount of the first instalment.