Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 5 in The Benares Family Domains Act, 1904 5. Levy of rate. - The rate notified under section 4 shall be levied by the Raja of Benares and the assessment of such rate shall be made through the channel of Raja.
