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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(2) in The Chota Nagpur Rural Police Act, 1914

(2)Every occupier of a house and every occupier of a vacant house in any village in a unit and every proprietor to tenure-holder who has a bhandar or cutchen for the collection of rent, or khas cultivation, within any village in a unit, shall be liable to assessment under sub-section (1).