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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Bihar - Subsection

Section 45A(3) in The Cess Act, 1880

(3)When a declaration has been made under sub-section (1) the Collector may recover the cess demand in the same manner and under the same penalties as if the said demand were payable by the holder of an estate and amount payable shall be deducted from the amount payable by the holder of the estate under Section 41.]