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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Jharkhand - Subsection

Section 5A(1)(e) in The Court of Wards Act, 1879

(e)in the case of estates, the aggregate of the rent and cess demand of which is one lakh of rupees or less, all new items involving recurring expenditure;