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State of Bihar - Section

Section 11 in The Bihar Gramdan Rules, 1966

11. The rate of collection charges for the recovery of land revenue.

- The rate of collection charges for the recovery of land revenue and the time and manner of remitting the same shall be fixed by State Government in consultation with the Chirman, Bhoodan Yagna Committee and shall generally be on the line allowed to a Gram Panchayat.