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

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

State of Bihar - Subsection

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

(a)

(i)proprietor's private land let out under a lease for a term of years or under a lease, from year to year, referred to in Section 116 of the Bihar Tenancy Act, 1885 (8 of 1885),

(ii)landlord's, privileged lands let out under a registered lease for a term exceeding one year or under a lease, written or oral, for a period of one year or less; referred to in Section 43 of the Chota Nagpur Tenancy Act, 1908 (Ben. Act 6 of 1908),

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State of Bihar - Subsection

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