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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(20)(iii) in Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(iii)in their application to any area in which the Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (Bihar Act XIV of 1949), is in force, the same meanings as are assigned to them in that Act.]