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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1)(i) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(i)No betterment contribution is leviable on Government or on Gairmazrua Malik or Gairmazrua Am land, which has been vested in the Government, except in respect of a tenancy which has been created or recognized on such land in which case the raiyat in cultivating possession or the under-raiyat as well as the raiyat, if there be an under-raiyat, shall be liable to pay in proportion to their right to share the produce as laid down by law;