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 2] [Entire Act] State of Bihar - Subsection Section 2(3) in Bihar Private Irrigation Works Act, 1922 (3)"landlord" means a person immediately under whom a tenant holds, and includes the Government and a proprietor but does not include a village headman or a raiyat;
