Section 13(1)(c) in Bihar and Orissa Primary Education Act, 1919

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State of Bihar - Subsection

Section 13(1)(c) in Bihar and Orissa Primary Education Act, 1919

(c)in any other area, other than a Cantonment, be [fifty per cent] [Substituted by Bihar Act, 28 of 1976, vide Section 2 thereof (w.e.f. 1st October 1974).] of the total rent which is payable by raiyat, or if no rent is actually payable, would, on a reasonable assessment, be payable, during the year, for land by raiyat or by any other person in actual use or occupation thereof and shall be recoverable in the manner as if it were such rent.]

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State of Bihar - Subsection

Section 13(1)(c) in Bihar and Orissa Primary Education Act, 1919