118. Definition of "landlord's privileged lands" - (1) The expression "landlord's privileged lands", as used in this Chapter, means,-
(a)lands which are cultivated by the landlord himself with his own stock or by his own servants or by hired labour or are held by a tenant on lease for a term [exceeding one year, or on a lease written or oral for a period of one year or less], and which are by custom, recognised as privileged land in which occupancy-rights cannot accrue, and(b)[Land which are known as 'Zirat' in the Chota Nagpur Division other than the [district of Ranchi and Dhanbad and Patamda, Ichagarh and Chandi police-stations in the district of Singhbhum], lands which are known as man in the [district of Dhanbad and Patamda, Ichagarh and Chandi police-stations in the district of Singhbhum] and lands which are entered as Manjhihas or Bethpketa in any register prepared and confirmed under the Chota Nagpur Tenures Act, 1869 (Ben. Act 2 of 1869).](2)From such [date] as the [State] Government may by notification direct, no lease [for a term which exceeds or might in any possible event exceed one year] shall be considered for the purpose of clause (a) of this Section unless it be in writing.
