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 52] [Entire Act] State of Bihar - Subsection Section 52(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (2)An offence under sub-section (1) shall be bail able , and shall be compoundable with the leave of the Court.
