Section 67(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(a)being a landlord, fails to repair and maintain any has bandhs, ahars dykes, dams, danrs, drains, tanks or any other water reservoirs or channels which he is bound, by the provisions of this Act or any law or anything having the force of law in the Santhal Parganas including any custom entered in the record-of-rights, to repair and maintain, or

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State of Bihar - Subsection

Section 67(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949