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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3)(ii) in The Cess Act, 1880

(ii)when used in reference to revenue-free estates and lands comprised therein to all proceedings connected therewith and to the assessment and levy of [cess] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1916 for 'cesses'.] in respect thereof, the Collector or other similar officer on whose general register of lands such revenue free estates are borne: