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

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State of Bihar - Subsection

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

(e)if the raiyat desires to deposit or pay the said amount in instalments, determine, having regard to the means and circumstances of the raiyat, the number and amount of such instalments which shall be payable within a period not exceeding five years; and

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State of Bihar - Subsection

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