Section 4 in Bihar Privileged Persons Homestead Tenancy Act, 1947
4. Privileged tenant to have permanent tenancy in his holding.
- Subject to the payment of such rent as may be agreed upon between a privileged tenant and his landlord, or where there is no contract or no valid contract in respect of rent or where the rent contracted is alleged to be unfair or inequitable, such rent as may be fixed by the Collector under the [proviso to sub-section (3) of Section 17-A] [Substituted by Amendment Act, 11 of 1989.], a privileged tenant shall have a permanent tenancy in the homestead held by him at any time continuously for a period of one year.
