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

State of Bihar - Subsection

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

(a)that the soil of a portion or the whole of such holdings of area has without the faults of the raiyats become permanently deteriorated by a deposit of sand by sub-version under water or by any other specific ground, sudden or gradual;