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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in The Bihar Land Reforms Act, 1950

(4)[ The rent and royalty on account of mines or minerals payable to the State Government shall always by deemed to be the first charge on the property whether or not it is so specified in the document of lease held by the lessee] [Substituted by Act 4 of 1965.].