Section 21(ii) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(ii)The rent of reconstituted holding shall be fixed after taking into consideration the rent previously paid by the tenant and it shall be increased or decreased in the proportion in which the [value] [Inserted by S.O. 1461 dated 26.8.1976.] of his reconstituted holding bears to that of his original holding.
