Section 21 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
21. Assessment of rent including water rates of reconstituted holding under Section 40(2)(g)-The manner in which area and assessment of rent (including water rates if any) of each reconstituted holding shall be determined.
- (i) The area of a reconstituted holding shall be determined in accordance with the instructions and rules prescribed in Bihar and Orissa Survey and Settlement Manual, 1927 and the Technical Rules of the Settlement Department, Bihar and Orissa, 1927.(ii)The rent of reconstituted holding shall be fixed after taking into consideration the rent previously paid by the tenant and it shall be increased or decreased in the proportion in which the [value] [Substituted by S.O. 1461, dated 26.8.1976.] of his reconstituted holding bears to that of his original holding.(iii)In case the village is irrigated from a Government canal for which water rates are realised or if any cost is recoverable on account of any irrigation scheme executed under the Bihar Private Irrigation and Drainage Works Act, 1922 or the Bihar Public Irrigation Works Act, 1939, a copy of the relevant entries from the consolidation proceedings shall be sent by the Consolidation Officer to the appropriate authorities for re-assessment of water rates or the cost recoverable under the Bihar Private Irrigation and Drainage Works Act, 1922 and the Bihar Public Irrigation Works Act, 1939, as the case may be.
