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State of Bihar - Section

Section 9 in Bihar Privileged Persons Homestead Tenancy Act, 1947

9. Restriction on transfer of privileged tenant's right.

- No transfer made by a privileged tenant of his right in his holding or in any portion thereof, by private sale, gift, will, mortgage, lease or any contract or agreement shall be valid to any extent except as provided in Sections 10 to 17.