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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1)(iii) in The Bihar Bhoodan Yagna Act, 1954

(iii)in case such land has vested in the Committee under Section 12, the right, title and interest of the grantee shall be that of an occupancy raiyat liable to pay rent to the State Government;