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 17(1)] [Section 17] [Entire Act] State of Bihar - Subsection Section 17(1)(a) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (a)Plant trees, orchards and bamboos on any land in his holding and cut, fell and appropriate the same.