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 1] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(7) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (7)"Holding" means a parcel or parcels of land held by a raiyat and forming the subject matter of a separate tenancy;
