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State of Bihar - Section

Section 49 in The Village Chaukidari Act, 1870

49. Assessment to be fixed at-one-half of value.

- All lands so transferred shall be subject to an assessment which shall be fixed at one-half of the annual value of such land according to the average rates of letting land similar in quality in the neighbourhood of such land, and such assessment shall be made by the panchayat of the village.