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

State of Bihar - Subsection

Section 2(2)(b) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(b)affect any right, privilege, obligation or liability acquired, accrued or incurred in such area under this Act before such withdrawal; or