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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(1)(ii) in The Cess Act, 1880

(ii)every cultivating raiyat shall pay to the Collector the said local cess calculated at the said rate upon the rent payable by him or upon the annual value ascertained under the provisions of Section 24 or Section 25 of the land held by him.