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 4] [Entire Act] State of Bihar - Subsection Section 4(xvii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (xvii)["Santhal Parganas" means the Santal Parganas Division comprising of Dumka, Sahibganj, Godda and Deoghar districts] [Substituted by Amdt Act 14 of 1984].
