Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25E] [Entire Act] State of Bihar - Subsection Section 25E(3) in Bihar Land Reforms Rules, 1951 (3)The approximate amount of annuity payable to the trust shall be arrived at by adding the approximate amount of annuity payable for mines and minerals to the approximate amount of annuity in respect of his other interests.]
