Section 2(1)(b) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(b)when used with reference to a raiyat or under-raiyat means a holding or a part of a holding of such raiyat or under-raiyat;

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