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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992

(2)No such appeal shall be entertained unless 40% of the tax levied/ demanded is deposited along with the appeal:Provided that the Appellate Authority on its discretion, in appropriate cases may after granting relaxation by an order, entertain the appeal, on an application by the party.