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[Cites 0, Cited by 3] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(5) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(5)Any transfer of land made otherwise than under the provisions of the foregoing sub-section shall be deemed to be transfer made in contravention of sub-section (1) of Section 20.