Section 2(a) in The Bihar Bakasht Disputes Settlement Act, 1947
(a)Bakasht land"-(i)in its application to any area in which the Bihar Tenancy Act, 1885, is in force, means any land, other than proprietor's private land as defined in Section 120 of that Act, which a proprietor or tenure-holder claims to be cultivating with his own stock or by his own servants or by hired labour; and(ii)in its application to any area in which the Chota Nagpur Tenancy Act, 1908 is in force, means any land, other than proprietor's privileged land as defined in Section 118 of that Act, which a proprietor or tenure-holder claims to be cultivating with his own stock or by his own servants or by hired labour;
