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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(ix) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(ix)"khas village" means a village in which there is no mulraiyat nor for the time being any village headman irrespective of whether there was or was not previously a mulraiyat or village headman in the village;