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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 28] [Entire Act] State of Bihar - Subsection Section 28(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (a)Fair and equitable distribution of land according to the requirements of each raiyat and his capacity to reclaim and cultivate;
