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 62 in Bihar Chaukidari Manual 62. In estimating the amount of annual income in each case the panchayat should consider the total assessable income of the person concerned. His debts and liabilities can be considered in determining the assessment which he is able to pay.
