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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(c) in The Bihar Bakasht Disputes Settlement Act, 1947

(c)"dispute" means a dispute or difference regarding the possession of any bakasht land between a proprietor or tenure-holder and a person who claims to be in possession of the said land as a raiyati,