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State of Bihar - Section

Section 68 in The Estates Partition Act, 1897

68. Amount payable in redemption of rent.

(1)If the Deputy Collector gives permission as aforesaid, he shall certify the amount payable by the applicant in redemption of the rent.
(2)Such amount shall be ten per centum above the sum which would be required to produce, in interest at four per centum per annum an annual sum equal to the said rent.