Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Bihar - Subsection Section 4(v) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (v)"Community" means the social group to which a person belongs and for the purposes of this Act there shall be two such groups, aboriginal and non-aboriginal;
