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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(1)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(b)being a landlord or an agent of a landlord, a village headman or mulraiyat, fails to perform any of the duties imposed by this Act, or any law or anything having the force of law in the Santhal Parganas including any custom entered in the record-of-rights, or