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[Cites 0, Cited by 0] [Section 118C(3)] [Section 118C] [Entire Act]

State of Bihar - Subsection

Section 118C(3)(b) in The Bihar and Orissa Local Self-Government Act, 1885

(b)the references in Section 46-B of the said Village Chaukidari Act, 1870, to the Chaukidari assessment shall be construed as references to the assessment imposed under this section;