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 0] [Section 2(2)] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(2)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (a)Affect the previous operation of this Act in such area or anything Duly done or suffered there under before such withdrawal; or