Section 67(1)(h) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

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State of Bihar - Subsection

Section 67(1)(h) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(h)being a raiyat-

(i)fails to assist the landlord, or village headman or mulraiyat, as the case may be, in the repair of any village bandhs, ahars, dykes, dams, danrs, drains, tanks, any other water reservoirs and irrigation channels, village paths or boundary marks, which he is bound to do by the provisions of this Act or any law or anything having the force of law in the Santhal Parganas including any custom entered in the record-of-rights, or

(ii)encroaches on any of the recorded village paths, camping or grazing grounds, or

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State of Bihar - Subsection

Section 67(1)(h) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949