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[Cites 0, Cited by 0] [Section 25B] [Entire Act]

State of Bihar - Subsection

Section 25B(6) in Bihar Land Reforms Rules, 1951

(6)The income of the trust from forests may for the purpose of calculating the gross assets, be calculated at the flat rate of 20 paise per acre of the area under forests:Provided that if the area under forests is not readily available from the Chief Conservator of Forests, the approximate gross assets may be calculated without taking into the account for the time being the said income, subject to adjustment being made later on.]