Section 82(2)(m) in Bihar Hindu Religious Trusts Act, 1950

[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Bihar - Subsection

Section 82(2)(m) in Bihar Hindu Religious Trusts Act, 1950

(m)the manner in which fees under Section 70 shall be assessed, the authority by whom such assessment shall be made, the authority to whom appeal from orders of assessment shall lie and the manner in which the assessed fees shall be payable; and

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State of Bihar - Subsection

Section 82(2)(m) in Bihar Hindu Religious Trusts Act, 1950