Section 2(6) in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
(6)[ "raiyat and under-raiyat" ] [Substituted by Act 18 of 1956 for 'raiyat, under-raiyat and Revenue officer'.] shall have the same meanings as respectively assigned to them in the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908); and
