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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(1)Where possession over standing crops is also delivered under Section 17, the Assistant Consolidation Officer shall determine, in the manner prescribed, the amount payable in respect of such crops by the raiyat or under raiyat who has been put in possession.