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(18) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(18)[ "Unit" means a village or part of a village and where the director of Consolidation so notifies, by publication in the Official Gazette, two or more villages for which a single scheme of consolidation is to be framed;] [Inserted by Bihar Act 27 of 1975.]