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 53] [Entire Act] State of Bihar - Subsection Section 53(5) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (5)The raiyat whose land is so acquired shall be entitled to receive proportionate reduction of rent in addition to compensation.
