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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(c) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(c)"Land" means land lying fallow and in which no crops have been raised for a continuous period of three years immediately preceding the 31st December, 1949, and includes benefits arising out of, and things attached to, the land; and