6A. [ [Existing Section 6A omitted by Bihar Cess (Amendment) Act, 1981 (2 of 1982) and present one inserted, by Bihar Finance Act, 1985 (4 of 1985).]
The provisions of Section 6 shall extend to the whole of Jharkhand including the areas falling within the jurisdiction of all municipalities, Corporations, Notified Area Committees and the Cantonment Boards.]
