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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65A] [Entire Act] State of Bihar - Subsection Section 65A(e) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (e)affect any investigation, legal proceeding or remedy in respect of any such fight, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid];
