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State of Bihar - Section

Section 25C in Bihar Land Reforms Rules, 1951

25C. [ Procedure for ascertaining approximate net income. [Substituted by G.S.R. 62 dated 19.9.1981.]

- The Collector shall prepare the approximate net income of a trust from its estates and tenures (other than mines and minerals comprised therein) after making deduction on account of the items mentioned in Section 23(1) from the approximate gross assets calculated in accordance with Rule 25B.]