Section 21(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

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State of Bihar - Subsection

Section 21(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)no such transfer shall be recognised as valid unless it has been made by means of a registered deed and reported in the prescribed manner by the transferor and transferee to the Deputy Commissioner and to the landlord within one month of the registration of the deed,

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State of Bihar - Subsection

Section 21(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949