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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(8) in The Bihar Gramdan Rules, 1966

(8)The surplus income, if any after making deductions as mentioned in subsection (4) of Section 18, shall be paid to the Gramdan Kihan, in cash or kind, soon after the accounts as finally prepared by the Gram Sabha or rendered by the person to whom the cultivation had been entrusted.