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State of Bihar - Section

Section 2 in The Kosi Diara (Reduction of Settled Rents) Act, 1939

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context, the expression "holding", "landlord", "raiyat", "rent" and "village" shall have the same meanings as are respectively assigned to them in the Bihar Tenancy Act, 1885.