Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5)(ii) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(ii)In apportioning betterment contribution between an under-raiyat paying for the land held by him rent in kind and a kayimi raiyat the same ratio shall be adopted as is adopted in dividing the produce, i.e., the under-raiyat shall be made to pay 13/ 20th of the contribution and the kayimi raiyat 7/20th of it.