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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(c) in The Bihar Private Forest Act, 1947

(c)whether or not the exercise by the claimant of a rights under any contract entered into between the claimant and the landlord or under any grant made by the landlord contravened, or was likely to lead to the contravention of the provisions of Section 7;