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 4] [Entire Act] State of Bihar - Subsection Section 4(viii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (viii)"Holding" means a parcel or parcels of land held by a raiyat and forming the subject of a separate tenancy"
