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State of Bihar - Section

Section 20 in The Bihar Gramdan Act, 1965

20. Payment of land revenue, cesses, etc. in a Gramdan village.

- All land revenue, rent cesses, rates and taxes due in respect of lands situated in the Gramdan village shall be payable to the Gram Sabha by the persons liable for the same:Provided that all amounts so realised shall after deductions of such collection charges as may be prescribed be remitted to the Government within such time and in such manner as may be prescribed.