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[Cites 0, Cited by 0] [Section 7E] [Entire Act]

State of Bihar - Subsection

Section 7E(i) in Bihar Land Reforms Rules, 1951

(i)Description and extent of the homesteads, referred to in the proviso to sub-section (1) of Section 5, which are found on enquiry to have been used by the outgoing proprietor or tenure-holder for the purpose of letting out on rent, together with the average rate of ground rent which the Enquiry Officer considers to be fair and equitable.