Section 20(2) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(2)(i)A raiyat shall not be entitled to recover from the sub-lessee holding at money-rent, rent exceeding the rent which he himself pays, by more than fifty per cent of the same:Provided that where the land held by such sub-lessee is a portion of the holding of such raiyat the rent calculated for the entire holding in the aforesaid manner shall be reduced in such proportion as the area of the land sub-let bears to the total area of the holding.(ii)Where the sub-lessee pays for the land sub-let to him, rent in kind by division of the produce, the raiyat, under whom he holds that land shall not be entitled to recover rent from the sub-lessee exceeding one fourth of the produce of such land:Provided that such raiyat shall not be entitled to any share in the straw or bhoosa as rent out of the produce of such land.Explanation. - The word "straw" in this Section includes jute sticks after the jute has been extracted therefrom, and arhar and maize sticks.
