Section 22(2)(vii) in The Bihar Land Reforms Act, 1950

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State of Bihar - Subsection

Section 22(2)(vii) in The Bihar Land Reforms Act, 1950

(vii)gross income from forest calculated on the basis of the average gross annual income of twenty-five agricultural years preceding the agricultural year in which the date of vesting falls, which in the opinion of Forest Officer, not below the rank of a Divisional Forest Officer, to be appointed in this behalf by the State Government, the forests would have yielded, if they had been placed during the said period of twenty five years under the management of the State Government under any law for the time being in force relating to forests;

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State of Bihar - Subsection

Section 22(2)(vii) in The Bihar Land Reforms Act, 1950