Section 2(e) in The Bihar Bakasht Disputes Settlement Act, 1947
(e)the expressions "proprietor", "tenure-holder" and "raiyat shall have-(i)in their application to any area in which the Bihar Tenancy Act, 1885 is in force, the meanings assigned to them by that Act; and(ii)in their application to any area in which the Chotanagpur Tenancy Act, 1908, is in force, the meanings assigned to them by that Act.
