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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Bengal Presidency - Subsection

Section 57(2) in Cess Act, 1880

(2)The provisions of section 56 of the Bengal Tenancy Act, 1885, regarding the grant of rent-receipts shall apply to the payment of cess by the owner, holder or occupier of rent-free land as if the person to whom the cess is payable under this Act is his landlord.