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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Bihar - Subsection Section 26(2) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (2)The amount payable to a raiyat shall, after adjustment of the cost of operation under this Act, if any, be paid to him in cash.
