Section 22(1a)(b) in The Bengal Tanks Improvement Act, 1939

[Cites 0, Cited by 0] [Section 22(1a)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1a)(b) in The Bengal Tanks Improvement Act, 1939

(b)the revenue or rent and cesses, if any, payable by the different persons referred to in clause (a) in respect of the tank or land or if that be not ascertainable then the revenue or rent and cesses in respect of the estate, tenure, or holding, in which such tank or land is included; and

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State of West Bengal - Subsection

Section 22(1a)(b) in The Bengal Tanks Improvement Act, 1939