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

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State of Bihar - Subsection

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

(i)a holder of Mundarikunt Kattidari tenancy within the meaning of the Chotanagpur Tenancy Act, 1908 (Bengal Act 6 of 1908) or of a Bhumidhar tenure, prepared and confirmed under the Chotanagpur Tenures Act, 1869 (Bengal Act of 1869) shall yearly pay to the Collector the entire amount of the local cess calculated on the annual value of the land comprised in his tenancy or tenure, as the case may be, at the rate of twenty paise for a rupee, less a deduction of ten paise for every rupee of the rent payable by him for such tenancy or tenure; and

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State of Bihar - Subsection

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