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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(b) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951

(b)apportion and determine in the prescribed manner the rent which shall be payable to the landlord by the raiyat, for the area restored to him or by other person for the area remaining in his possession.