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State of Bihar - Section

Section 30 in The Cess Act, 1880

30. When such land may be valued according to rate per acre.

- When the land contained in any estate or tenure has been summarily valued according to a rate per acre, under clause (b) of Section 27, or under Section 28, annual value of the land comprised in any subordinate tenure shall be taken at the same rate per acre as that of the estate or superior tenure.