Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 98 in Bihar Chaukidari Manual

98.

The rate of commission shall be fixed is a percentage upon the arrear demand of tax only, and should be such as will give a fair rate of remuneration to the Tahsildar. Each defaulter shall pay his quota of the Tahsildar's commission to the extent of the prescribed percentage, calculated upon the arrear of the tax due from him.