Legal Document View

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
[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(4)(i) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947

(i)"parties interested" means the auction-purchaser of the holding or any person who may be in possession of such holding by alienation in any of the ways specified in sub-section (2) of Section 6, and