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(jjjj) in The Bihar Land Reforms Act, 1950 (jjjj)[] [Re-numbered by Act 5 of 1972.] "Intermediary interest" means the interest of an intermediary in an estate or tenure;
