Section 25(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(1)Where as a result of contribution for public purposes under the provisions of Section 11, the area of the original total holding of raiyat is reduced, the rent, payable for the holding shall be reduced in the same proportion as the area so contributed bears to the original total area of the holding and the reduced rent shall be shown in the draft consolidation scheme.
