Section 22(2)(viii) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(viii) in The Bihar Land Reforms Act, 1950

(viii)gross annual income of previous agricultural year from any other interest appertaining to an estate or tenure vesting in the State and not expressly mentioned in sub-clauses (i) to (vii).

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State of Bihar - Subsection

Section 22(2)(viii) in The Bihar Land Reforms Act, 1950