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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1) in Bihar Privileged Persons Homestead Tenancy Act, 1947

(1)A privileged tenant may enter with any privileged person into a complete usufructuary mortage in respect of his holding or any part thereof for any period not exceeding seven years:Provided that the mortgage so entered into shall be registered under the Indian Registration Act, 1908 (XVI of 1908).