Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Bihar - Subsection Section 1(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (3)[ It extends to the whole of Santal Parganas Division comprising of [Dumka,Sahibganj] [Substituted by (Amdt.) Act 14 of 1984], Godda, Deoghar and Pakur.]
