Section 2(1) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
(1)[ "Tana Bhagat raiyat", in relation to any agricultural land in the district of Ranchi sold in execution of a decree for arrears of rent, means a raiyat or under raiyat who defaulted in payment of arrears of rent or any decree for such arrears in pursuance of any freedom movement launched or believed to have been launched in any of the years 1913 to 1942;] [Substituted by Act 18 of 1951.]
