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] [Entire Act] State of Bihar - Section Section 25D in Bihar Land Reforms Rules, 1951 25D. [ [Substituted by G.S.R. 62 dated 19.9.1981.] The Collector shall prepare an estimate of the net income of a trust from mines and minerals comprised in its estate or tenures mutatis mutandis, in the manner specified in Rules 18, 19, and 20.]
