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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(1)(b) in The Chota Nagpur Tenancy Act, 1908

(b)"raiyat" means an occupancy-raiyat or a raiyat having khunt-katti rights, but does not include a member of a Bhuinhari family referred to in Section 48 of the said Act or a tenant of a ghatwari holding.