Section 70(5) in Bihar Hindu Religious Trusts Act, 1950
(5)The Board may reduce any portion of the fee payable by the trustee of any religious trust [and may exempt the trust from paying the fees for a particular period, if the trust is situated in a remote village and has got a landed property of less than one acre in the trust deed and the total income of the trust is less than rupees ten thousand per annum.] [Some words Inserted vide Section 24 by Amendment Act 1 of 2007.]
