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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(ii) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959

(ii)If on any day after twelve months from the date of service of the notice under Section 5 and within two years of such service, the owner pays the entire amount outstanding against him on account of betterment contribution, a rebate at the rate of fifteen per centum shall be allowed on such amount.