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 2] [Entire Act] State of Bihar - Subsection Section 2(c) in The Bihar Gramdan Rules, 1966 (c)[ "Landless persons" with reference to clause (3) of Section 5 of the Act means persons having no land and include persons who have only homestead lands;] [Substituted by Notification No. 95-LR-132, dated 29th August, 1973.]
