Section 8 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
8. Determination of areas and plots to be restored.
- When the Collector directs under any of the provisions of this Act that only a part of the holding or portion shall be restored to the raiyat, he shall -(a)determine the area and the plots which shall be restored to the raiyat, and the area and the plots which shall remain in the possession of the landlord or any other person; and(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.
