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

State of Bihar - Subsection

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

(b)The rate of taxation given against serial numbers (d) to (f) of the Schedule shall be applicable in case of use of forest land with different vegetative density which is used for non-forest purpose;