Section 2(20) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(20)[ all words and expressions used, but not defined in this Act, shall have-(i)in their application to any area in which the Bihar Tenancy Act, 1885 (VIII of 1885), is in force, the same meaning as are assigned to them in that Act;(ii)in their application to any area in which the Chota Nagpur Tenancy Act, 1908 (Ben. Act VI of 1908), is in force the same meanings as are assigned to them in that Act; and(iii)in their application to any area in which the Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (Bihar Act XIV of 1949), is in force, the same meanings as are assigned to them in that Act.]
