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State of Bihar - Section

Section 21 in The Village Chaukidari Act, 1870

21. Rate payable quarterly in advance.

- Every rate to be payable under this Act shall be payable by equal [quarterly] [Substituted by Bengal Act 1 of 1871.] instalments; the instalment of rate on account of each [quarter shall be due on the first day of such quarter] [Substituted by Bengal Act 1 of 1871.],