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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(h) in The Bihar and Orissa Local Self-Government Act, 1885

(h)[] [Lettered as clause (h) by Bihar Act 21 of 1947.] "Cess year," - "cess year" means the cess year as determined by the Board of Revenue under Section 11 of the Cess Act, 1880; and