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[Cites 0, Cited by 24] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(b) in The Bihar Land Reforms Act, 1950

(b)[ All rents, cesses and royalties accruing in respect of lands comprised in such estate or tenure on or after the date of vesting shall be payable to the State and not to the outgoing proprietor or tenure-holder and any payment made in contravention of this clause shall not be binding on the State Government. [Inserted by Act 20 of 1954.]