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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(2)(d) in The Bengal Development Act, 1935

(d)the proportion of improvement levy payable under sub-section (5) of section 10 by different classes of "adhiars", "bargadars" or "bhagdars" and by the persons whose land is cultivated by such "adhiars", "bargadars" or 'bhagdars";