Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(4) in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992 (4)The State Government may frame Rules to impose a lump sum tax in addition to the tax under sub-section (1).
