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State of Bihar - Section

Section 61 in The Cess Act, 1880

61. Sections applicable to amounts payable by owner, etc. of rent-free land.

- The provisions of Sections 57 and 58 shall be applicable to every amount which, as provided in Section 56, may become payable by the owner and holder of any rent-free land to the holder of any such estate or tenure after the fulfilment of the requirements in Sections 52, 53 and 54 contained.