Section 76 — Settlement-officer to decide what village-cesses are leviable.

The Central Provinces Land-Revenue Act, 1881
The Settlement-officer shall determine and record the village-cesses if any which are leviable in accordance with village-custom, and the persons by and from whom, and the rates at which, they are leviable; and such cesses shall, if sanctioned by the Chief Commissioner, be leviable accordingly.
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