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 2] [Entire Act] State of Bihar - Subsection Section 2(p) in The Bihar Land Reforms Act, 1950 (p)"Temporary lease" in relation to an estate or tenure, means a lease from year to year or for a term of years commonly known as 'thica', but does not include a lease of mines and minerals comprised in such estate or tenure;
