Section 10(1)(vi) in Bihar Land Reforms Rules, 1951

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State of Bihar - Subsection

Section 10(1)(vi) in Bihar Land Reforms Rules, 1951

(vi)the amount of interest or the total of the profits from the mortgaged property already realised by the creditor and time or times of realisation of such interests or profits; and

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State of Bihar - Subsection

Section 10(1)(vi) in Bihar Land Reforms Rules, 1951