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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(7) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947

(7)any word which is an "improvement" in relation to a raiyat holding under Section 76 of the Bihar Tenancy Act, 1885 (VIII of 1885), shall be deemed to be an "improvement" in relation to a holding for purposes of this Act.