Section 102 in Bihar Coal Mining Area Development Authority Rules, 1988
102. Amount of tax assessed.
- The amount of tax on the annual value of the holdings shall be deemed to be the amount entered in the list, notice relating to which is published as provided in the above rules, unless the amount entered in the list, notice relating to which is published as provided in the above rules, unless the amount entered in such list is subsequently altered by the Managing Director, in which case the amount to which the assessment or rating is so altered shall be deemed to be the amount due.
