Section 21(1)(iii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

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State of Bihar - Subsection

Section 21(1)(iii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(iii)a society registered or deemed to be registered under the Bihar and Orissa Co-operative Societies Act, 1935 [(Bihar and Orissa Act VI of 1935)] [Printed in Vol. III of the Bihar Code], or

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State of Bihar - Subsection

Section 21(1)(iii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949