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State of Jharkhand - Section

Section 2 in The Champaran Agrarian Act, 1918

2. Interpretation clause.

- In this Act all words and expressions defined in the [Bihar] [Substituted for 'Bengal' by Act 10 of 1938.] Tenancy Act, 1885, shall have the meanings assigned to them respectively in that Act, and the expression "record-of-rights" shall mean the record-of-rights finally published under sub-section (2) of [Section 103A] [Substituted for the word and figures 'section 103' by Act 10 of 1938.] of the [Bihar] [Substituted for 'Bengal' by Act 10 of 1938.] Tenancy Act, 1885.