Section 3(b) in Bihar Privileged Persons Homestead Tenancy Act, 1947
(b)any land situated within-(i)any area which has been, or may hereafter be, constituted a municipality or notified area under the provisions of the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922) or a Union Committee constituted under Section 38 of the Bihar and Orissa Local Self-Government Act of 1885 (Bengal Act III of 1885);(ii)[ vested in the Government except homestead deemed to have been acquired by the State Government under sub-section (2) of Section 17A, or a local authority;] [Substituted by Act 9 of 1970.](iii)any other area which is declared by the State Government by notification issued in this behalf to be a place of business or fair;
