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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2)(a) in The Bihar Bhoodan Yagna Act, 1954

(a)"bakasht land" means any land, other than the proprietor's private land or landlord's privileged land, which is for the time being in the cultivating possession of a proprietor or tenure-holder;