Section 26(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(3)Where any land, in respect of which any amount is paid under sub-section (1) is in the occupation of an under raiyat, there shall be paid to the under raiyat out of the amount payable to the raiyat an amount equal to 50 percent of such payment in respect of the right, title and interest of the under raiyat therein.]
