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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1) in Bihar Financial Rules, 1950

(1)The object of this Rule is that all classes of revenue whether accruing from property of any kind, from leases of rights and concessions (e.g. right from fishing, grazing, etc. and use of water-power, or from any other source are properly watched.