Section 18(2) in The Bihar Bhoodan Yagna Act, 1954
(2)If such land is a proprietor's private land as defined in Section 120 of the Bihar Tenancy Act, 1885 (VIII, 1885), or a landlord's privileged land as defined in Section 18 or the Chota Nagpur Tenancy Act, 1908 (Ben. Act IV of 1908), or bakasht land or gairmazura malik land or any other class of land for which rent has not been assessed, the Revenue Officer shall assess the rent thereof in the prescribed manner.Explanation. - For the purposes of this section-(a)"bakasht land" means any land, other than the proprietor's private land or landlord's privileged land, which is for the time being in the cultivating possession of a proprietor or tenure-holder;(b)"holding" means a parcel or parcels of land held by a raiyat and forming the subject of a separate tenancy.
