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[Cites 0, Cited by 4] [Entire Act]

State of Bihar - Section

Section 2 in The Bengal Land-Revenue Sales Act, 1859

2. Arrear of revenue.

- If the whole or a portion of a kist or instalment of any month of the era according to which the settlement and kistbandi of any mahal have been regulated be unpaid on the first of the following month of such era, the sum so remaining unpaid shall be considered an arrear of revenue.