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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(b)no such transfer shall be made for a period exceeding six years and, on the expiry of the period of transfer, no further transfer of any of the lands of the transferor raiyat shall be permissible for a period of six years.