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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3)(c) in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992

(c)An user/occupier engaged in excavational activities against serial numbers (a), (b) and (c) and also using forest land for non-forest purpose against serial numbers (d), (e) and (f) shall be liable for taxation at the rate as specified in the Schedule.