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Bengal Presidency - Section

Section 78 in Cess Act, 1880

78. Notice of valuation. - So soon as such Collector shall have ascertained and determined [the annual despatches or the annual net profits, as the case may. be, in respect of] any such property, he shall cause to be served upon the owner, chief agent, manager or occupier of such property a notice informing him of [the quantity of the annual despatches or] the amount of the annual net profits so ascertained and determined by him.