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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2)(a) in The Bihar Gramdan Act, 1965

(a)the allottee shall be liable to pay annually to the Gram Sabha an amount equal to the land revenue, rent, cesses, rates and taxes payable in respect of,the land allotted to him;