Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3)(i) in The Cess Act, 1880

(i)when used in reference to revenue-paying estates and lands comprised therein to all proceedings connected therewith, and to the assessment and levy of [cess] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1916 for 'cesses'.] in respect thereof, the Collector or other similar officer on whose revenue-roll such estates are borne;