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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(xiii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(xiii)"raiyat" means a person not being a landlord, who has acquired a right to hold land for the purpose of cultivating it by himself or by members of his family or by hired servants; and includes the successor in interest of a person who has acquired such a right;