Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(a) in Bihar Privileged Persons Homestead Tenancy Act, 1947 (a)any land or building, residential or otherwise-(i)appertaining to an industrial establishment;(ii)vested in the Government or a local authority; and
