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 1] [Section 69] [Entire Act] State of Bihar - Subsection Section 69(d) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (d)a vacant holding retained by a village headman, mulraiyat and members of their family, or a landlord, or
