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

State of Bihar - Subsection

Section 7E(v) in Bihar Land Reforms Rules, 1951

(v)Description and extent of lands used for agricultural or horticultural purposes, referred to in clause (b) of sub-section (1) of Section 6, which are found on enquiry to have been held under the direct possession of a temporary lessee of the estate or tenure, together with the average rate of rent which the Enquiry Officer considers to be fair and equitable;