Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(jjj) in The Bihar Land Reforms Act, 1950 (jjj)[] [Re-numbered by Act 5 of 1972.] "Intermediary" in relation to any estate or tenure, means a proprietor, tenure-holder, under-tenure-holder and trustee;
