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

State of Bihar - Subsection

Section 2(1) in Bihar Special Survey and Settlement Act, 2011

(1)In this Act, unless otherwise requires in the context, definitions provided in the Bihar Tenancy Act, 1885, the Bihar Survey and Settlement Manual, 1959 and the Bihar Tenants' Holdings (Maintenance of Records) Act, 1973 shall remain prevailing.