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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The Bengal Agricultural Income-Tax Act, 1944

(2)any sum paid by him in the previous year on account of-
(i)land revenue or rent;
(ii)any local rate or cess including Education Cess, in respect of such land;