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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(b) in The Bihar Land Reforms Act, 1950

(b)any sum which was payable by such [intermediary] [Substituted by Bihar Act 20 of 1954.] as agricultural income-tax in respect of any agricultural income derived from such estate or tenure for the previous agricultural year;