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State of Bihar - Section

Section 25A in Bihar Land Reforms Rules, 1951

25A. [ Manner of calculating ad-interim payment in advance under the first proviso to section 33. [Substituted by GSR 62 dated 19.9.1981.]

- For the purpose of making ad interim payment in advance to trusts under the first proviso to Section 33, the approximate amount of such trust shall be computed on the basis of the net income calculated in accordance with Rules 25B to 25D.]