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 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(3) in Bihar Disqualified Owners' (Management of Property) Act, 1952 (3)"estate" and "tenure" have the same meanings as are respectively assigned to them in Section 2 of the Bihar Land Reforms Act, 1950;
