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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(x) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(x)"landlord" means a person other than the village headman or mulraiyat entitled to receive rent and includes a proprietor, a tenure-holder, a ghatwal and the [Government] [Substituted by Para 4 (1) of the ALO for 'Crown'];