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 3] [Section 38] [Entire Act] State of Bihar - Subsection Section 38(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (1)No land recorded as village grazing land or gopher shall be settled or brought under cultivation or utilized for any other than grazing by any one.
