Section 6(1)(b) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 6] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(b) in The Bihar Land Reforms Act, 1950

(b)lands used for agricultural or horticultural purposes and held in the direct possession of a temporary lessee of an estate or tenure and cultivated by himself with his own stock or by his own servants or by hired labour or with hired stock, and

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State of Bihar - Subsection

Section 6(1)(b) in The Bihar Land Reforms Act, 1950