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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5)(iii) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961

(iii)In case where the interest in the land or part thereof is transferred on or before the service of the notice of demand under Section 5, the betterment contribution in respect of the land or part of land shall be realisable from the person or persons in possession thereof.