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State of Jharkhand - Section

Section 24 in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

24. Cost of consolidation proceedings.

- The cost of consolidation proceedings shall be assessed in the prescribed manner and shall be recoverable in whole or in part as the State Government may determine from the raiyat whose holdings are effected by the scheme of consolidation:Provided that the amount so recovered shall not exceed four rupees per acre.