Section 24(2)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

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State of Bihar - Subsection

Section 24(2)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)when rent is payable in respect of the holding or portion, a fee of two per centum on the annual rent thereof: Provided that such fee shall not be less than eight annas or more than fifty rupees; and

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State of Bihar - Subsection

Section 24(2)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949