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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(1)(f) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(f)being a landlord, or the agent of a landlord, a village headman or a mulraiyat, settles any village waste land or vacant holding or any other holding or land with a non-jamabandi raiyat, or