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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2)(b) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(b)that the objector has excavated any tank or sunk any pucca well, the Collector shall -
(i)if such tank or well covers the entire holding or portion, drop the proceedings;
(ii)if such tank or well covers only a part of such holding or portion, drop the proceedings in so far as they relate to the site of such tank or well and the lands immediately appurtenant thereto and necessary for its enjoyment and order that the proceedings shall proceed with respect to the remaining part of the holding or portion.