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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(8) in The Land Registration Act, 1876

(8)"Proprietor". - "Proprietor" means every person being in possession of an estate or revenue-free property or of any interest in an estate or revenue free property, as owner thereof,; and includes every farmer and lessee who holds an estate or revenue-free property directly from or under the Collector;