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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act] State of Bihar - Subsection Section 29(2)(a) in The Cess Act, 1880 (a)the difference between the annual value of the estate or superior tenure, and the revenue of rent payable in respect of such estate or superior tenure, shall first be ascertained;