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 17] [Entire Act] State of Bihar - Subsection Section 17(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (2)A raiyat shall have the right to grow lac or rear silk cocoon free of charge on trees planted by him on his holding.
