Legal Document View

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
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(xix) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(xix)[ "tenant" includes a tenure-holder, village headman and mulraiyat;] [Inserted by Sec. 2 of the Santal Parganas Tenancy (Supplementary Provisions) Amendment Act, 1955 (Bihar Act, 21 of 1955)]