Section 23(1)(a) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(a) in The Bihar Land Reforms Act, 1950

(a)any sum which was payable as land-revenue or rent including cesses to the State Government or to the immediately superior land-lord, as the case may be, in respect of the State or tenure of such [intermediary] [Substituted by Act 20 of 1954.] for the previous agricultural year:

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State of Bihar - Subsection

Section 23(1)(a) in The Bihar Land Reforms Act, 1950