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[Cites 0, Cited by 0] [Section 107D(2)] [Section 107D] [Entire Act]

State of West Bengal - Subsection

Section 107D(2)(a) in The Cess Act, 1880

(a)one-fifth of the value of the gross produce per acre of all cess-paying lands in the area for which the rate is being determined estimated on the assumption that the land produces a normal crop of paddy: