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 4] [Entire Act] State of Bihar - Subsection Section 4(xx) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (xx)"Vacant holding" means an abandoned holding or holding of which the raiyat has died without heirs;
