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 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(c) in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951 (c)the expressions "holding", "landlord" and "raiyat" have the meaning assigned to them by the Bihar Tenancy Act, 1885; and
