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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(2)(a) in The Garo Hills Autonomous District Cattle Taxation Regulation, 1966

(a)one pair of taxable plough bulls or buffaloes for every five bighas of agricultural land plus two pairs of bulls or bullocks extra and five milch cows;