Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(ii) in Bihar Land Reforms Rules, 1951

(ii)payable by the owner of an industrial undertaking who is a settlee as mentioned in Section 7-D or Section 7-F in respect of lands and buildings or structures therein, which are the subject-matter of such settlement, the Collector shall have regard to the average rate of rent payable by tenants for lands, buildings or structures of a similar description and with similar advantages in the vicinity: