Section 36(1)(f) in Bihar Private Irrigation Works Act, 1922

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(1)(f) in Bihar Private Irrigation Works Act, 1922

(f)in the case in which land is occupied on the condition of payment of a rent-charge that -

(i)the applicant or his representative in interest shall, so long as he occupies such land or irrigation work, pay rent for the same at such rate and on such days as were determined by the Collector when the applicant was placed in occupation;

(ii)if the right to occupy the land cease, owing to breach of any of the conditions contained in clauses (a), (b), (c) and (d), or in sub-clause (i) of this clause or imposed under clause (e), the liability to pay the said rent-charge shall continue until the applicant or his representative in interest has restored the land to its original condition or until he has paid compensation for any injury done to the said land, of such amount and to such persons as the Collector may determine;

(iii)the Collector may, on the application of the person entitled to receive such rent or compensation, determine the amount of rent due, or assess the amount of such compensation; and if, any such rent or compensation be not paid by the applicant or his representative in interest the amount, with interest thereon at the rate of six and a quarter per centum per annum from the date on which it became due, shall be recoverable as a [public demand] [For the recovery of public demands, see the B. & O. Public Demands Recovery Act, 1914 (B. & O. Act 4 of 1914).] and shall be paid when recovered, to the person to whom it is due.

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State of Bihar - Subsection

Section 36(1)(f) in Bihar Private Irrigation Works Act, 1922