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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Jharkhand - Subsection

Section 5A(1)(d) in The Court of Wards Act, 1879

(d)in the case of estates, the aggregate of the rent and cess demand of which exceeds one lakh of rupees, the estimates of revenue and expenditure for each year;