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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992

(2)The tax under sub-section (1) shall be payable by-
(a)every user allowed by the State Government to use forest land for non-forest purpose;
(b)every occupier responsible for creating void/voids by indulging in any developmental activities including mining.