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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in The Bihar Government Estates (Khas-Mahal) Manual, 1953

(2)salami to be charged should be a fixed multiple of the rental of the land settled, the rental being assessed at rates applicable to lands of similar quality and with similar advantages in the vicinity. The rate of salami should be below that charged in neighbouring private estates. In no case salami should exceed ten times the rental;