MAHARAJA BAHADUR RAM RAN VIJAY PRASAD SINGH Vs. PROVINCE OF BIHAR

JUDGEMENT

(1.) THIS is a case stated ny the Bibar Board of Agricultural Income-tax in which anwers to the following questions are requested :-

(2.) THE assessee is the Maharaja Bahadur Ram Ran Vijay Prasad Singh, who is the present holder of the Dumraon Raj, which is an impartible estate.

(3.) IT is found that the present assessee does maintain the religious, charitable and educational institutions named in the schedule and does in fact spend more on these institutions than the total sum stated in the schedule to have been spent by the testator, namely Rs. 32,400.