Section 25 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
25. [ Reduction of land revenue on account of consolidation of land for public purpose. [Substituted by Act 27 of 1975.]
(1)Where as a result of contribution for public purposes under the provisions of Section 11, the area of the original total holding of raiyat is reduced, the rent, payable for the holding shall be reduced in the same proportion as the area so contributed bears to the original total area of the holding and the reduced rent shall be shown in the draft consolidation scheme.(2)A raiyat aggrieved by the reduction made under sub-section (1) may, within 15 days of the date of publication of the draft consolidation scheme under section 12, file an objection before the [Assistant Director] of Consolidation whose order thereon shall be final.]
