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[Cites 0, Cited by 0] [Section 25B] [Entire Act]

State of Bihar - Subsection

Section 25B(4) in Bihar Land Reforms Rules, 1951

(4)Where the Jamabandi filed by the trust has not been verified in all or where no Jamabandi has been filed at all, but it has been possible to make collections for one full year in respect of the interests of the trust, the approximate gross assets shall be calculated on 100 percent of the actual collection for that year.