Section 12(iv) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
(iv)that the agricultural industry has received a set-back on account of serious fall in the price of agricultural produce, the State Government may, subject to such conditions as it may think fit, suspend the recovery of, remit or refund in full, or in part, the betterment contribution or any instalments thereof in respect of such land.
