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[Cites 0, Cited by 11] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(o) in The Bihar Land Reforms Act, 1950

(o)"Proprietor" means a person holding in trust or owing for his own benefit an estate or part of an estate, and includes the heirs and successors-in-interest of a proprietor and, where a proprietor is a minor or of unsound mind or an idiot, his guardian, committee or other legal curator;