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 3] [Entire Act] State of Bihar - Section Section 10 in Bihar Privileged Persons Homestead Tenancy Act, 1947 10. Subletting by privileged tenant. - A privileged tenant may sublet his holding or any portion thereof to any privileged person to use it for residential purposes.
