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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(20)(i) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(i)in their application to any area in which the Bihar Tenancy Act, 1885 (VIII of 1885), is in force, the same meanings as are assigned to them in that Act.