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[Cites 0, Cited by 3] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

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

(f)[ any other tax or legal imposition payable in respect of such estate or tenure not expressly mentioned in [clauses (a) to (e) or the value] [Re-numbered by Act 20 of 1954.], to be commuted in the prescribed manner, of any services or obligations of any other form to be rendered or discharged as a condition precedent to his enjoyment of such estate or tenure.]