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State of Bihar - Section

Section 92 in The Cess Act, 1880

92. Powers of Collector in making valuation.

- For the purpose of making any valuation of lands directed by this Part, the Collector shall exercise the powers vested in Collectors by clause (1) of Section 23 and clause (1) of Section 24 of Regulation 7 of 1882 except so far as the said clause authorize any inquiry into rights or interests attaching to such lands.