Section 21(1)(i) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

(i)a land mortgage bank duly established by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government, or

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