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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(i) in The Kosi Diara (Reduction of Settled Rents) Act, 1939

(i)the rent payable by a raiyat for his holding shall, if such rent was settled under Section 112 of the said Act at any time between the first day of January, 1923, and the 31st day of December, 1931, be deemed to have been reduced by an amount equal to four annas and six pies per rupee of such rent;