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[Cites 0, Cited by 10] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(j) in Bihar Privileged Persons Homestead Tenancy Act, 1947

(j)"priviliged tenant" means a privileged person who holds homestead under another person and is or but for a special contract would be , liable to pay rent for such homestead to such person.