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 11] [Entire Act] State of Bihar - Section Section 3 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 3. Repeal. - The enactments mentioned in Schedule A are hereby repealed to the extent specified in the fourth column thereof.
