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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2)(d) in The Cess Act, 1880

(d)half of the amount so ascertained shall be added to the rent payable in respect of the subordinate tenure and the result shall be taken to be the annual value of the subordinate tenure.