Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(4) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947

(4)"holding" means a parcel or parcels of land held by a [Tana Bhagat] [Substituted by Act 26 of 1951.] raiyat within a separate tenancy and includes a portion or undivided share in such land;