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

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State of Bihar - Subsection

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

(d)where the holding or portion of such holding is in possession of any person, other than the landlord or any person to whom it was sold in execution of a decree for arrears of rent, by settlement, sale, mortgage or any other kind of transfer, a sum equal to the amount of salami, consideration money or, where there is no document of transfer or where no consideration money is mentioned in the document of transfer, any amount that the Collector may deem fair and equitable in the circumstances of the case:

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State of Bihar - Subsection

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