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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(5) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.

(5)"Proprietor," "tenure-holder," "raiyat", "under-raiyat," "landlord," "estate," "tenure," "holding" and "improvement" have the same meanings as they have in the Bengal Tenancy Act, 1885;