Section 23(1)(c) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(c) in The Bihar Land Reforms Act, 1950

(c)any sum which was payable by such [intermediary] [Substituted by Bihar Act 20 of 1954.] as income tax in respect of any income derived from such estate or tenure, other than royalties, for the previous agricultural year:

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State of Bihar - Subsection

Section 23(1)(c) in The Bihar Land Reforms Act, 1950