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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(1)(b) in The Champaran Agrarian Act, 1918

(b)settled under section 109C of the [Bengal Tenancy Act, 1885,] at an amount in excess of the rent which was payable for the tenancy prior to the date of such settlement, the amount so in excess shall stand cancelled.