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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(q) in The Bihar Land Reforms Act, 1950

(q)[ "Tenure" means the interest of a tenure-holder or an under tenure-holder and include. - [Substituted by Act 20 of 1954.]
(i)a ghatwali tenure,
(ii)a tenure created for the maintenance of any person and commonly known as kharposh, babuana, etc., and
(iii)a share in or of a tenure but does not include a Mundari Khunt Kattidari Tenancy within the meaning of the Chota Nagpur Tenancy Act, 1908 (Bengal Act 6 of 1908), or a bhuinhari tenure prepared and confirmed under the Chota Nagpur Tenures Act, 1869 (Bengal Act 2 of 1869);]