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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(k) in Bihar Privileged Persons Homestead Tenancy Act, 1947

(k)"rent" means whatever is lawfully payable or deliverable in money or in other any form by a privileged tenant to his landlord on account of the use or occupation of the homestead held by such tenancy; and