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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(1)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(b)that the landlord of such holdings or area has failed in spite of due notice to carry out within a period of six months from the date of service of notice the arrangements in respect of irrigation which he is bound to maintain;