Legal Document View

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
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1)(i) in The Bihar Bhoodan Yagna Act, 1954

(i)in case the donor's interest in such land was that of a proprietor or tenure-holder as defined in the Bihar Land Reforms Act, 1950 (Bihar Act XXX of 1950), the grantee's right, title and interest shall be that of an occupancy raiyat liable to pay rent to the State Government;