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

State of Bihar - Subsection

Section 2(5) in Bihar Private Irrigation Works Act, 1922

(5)"proprietor" means a person who is solely or jointly in possession of an estate or revenue-free property, or of any portion of an estate or revenue free property, as owner thereof, whether in trust or for his own benefit, and whether or not he is recorded as the proprietor thereof.