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[Cites 0, Cited by 0] [Section 7E] [Entire Act]

State of Bihar - Subsection

Section 7E(iv) in Bihar Land Reforms Rules, 1951

(iv)Description and extent of the landlord's privileged lands under a temporary lease in conformity with the provisions of Section 43 of the Chhota Nagpur Tenancy Act, 1908 together with the average rate of rent which the Enquiry Officer considers to be fair and equitable;