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[Cites 0, Cited by 12] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(j) in The Bihar Land Reforms Act, 1950

(j)"Homestead" means a dwelling house used by the proprietor or tenure-holder for the purposes of his own residence or for the purpose of letting out on rent together with any courtyard, compound, attached garden orchard and out-buildings and includes any out-buildings used for purposes connected with agriculture or horticulture and any tank, library and place of worship appertaining to such dwelling house;