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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(20)(ii) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(ii)in their application to any area in which the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908), is in force, the same meanings as are assigned to them in that Act; and