Section 2(e) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(e)"industrial establishment" means, -(i)"an industrial establishment" as defined in clause (ii) of Section 2 of the payment of Wages Act, 1936 (IV of 1936), or(ii)a factory as defined in clause (i) of Section 2 of the [Factories Act, 1934 (XXV of 1934)] [Now see factory Act, 1948.] or(iii)a railway as defined in clause (4) of Section 2 of the Indian ? Railways Act, 1890 (IX of 1890);
