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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2)(a) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(a)the rights and liabilities of a raiyat as recorded in the register of lands prepared under Section 9 or secured in the lands allotted to him, subject to the deductions, if any, made on account of the contribution to public purposes under this Act;