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State of Bihar - Section

Section 2A in The Bihar Land Reforms Act, 1950

2A. [ Interpretation. [Inserted by Bihar Act 20 of 1954.]

- The expressions 'proprietor or tenure-holder' and 'estate or tenure' wherever they occur in this Act shall unless the context or subject otherwise requires' be construed to mean and include; intermediary' and the 'intermediary interest' respectively.]