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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

State of Bihar - Subsection

Section 37B(1) in The Cess Act, 1880

(1)When an order has been issued by the Board of Revenue under Section 37-A, the Settlement Officer shall, at the time of preparing or revising the record-of-rights for the local area, estate or tenure, or part thereof, to which such order relates prepare a valuation-roll showing the annual value of all lands comprised within such local area, estate or tenure.