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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(3)(i) in Bihar Regional Development Authority Act, 1974

(i)All the local bodies of the area notified under sub-section (2) of section 1 of the Act shall pay from their Municipal funds to the Authority on the fist day of each quarter, so long as the Authority continues to exit, a sum equivalent to one and a half per centum per quarter on the actual quarterly collection made on the basis of annual ratable valuation determined under the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922) and the Patna Municipal Corporation Act, 1951 (Bihar Act XIII of 1952) as the said actual quantity collection stood on the first day of the last preceding quarter; provided that if this Act comes into force during a quarter, the amount of the first of such payment shall bear (sic) hereunder as the unexpired