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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(d) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(d)in the case of properties of a disqualified owner, the aggregate annual income of which is Rs. 50,000 or less, all new items involving recurring expenditure;