Section 67(1)(c) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

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State of Bihar - Subsection

Section 67(1)(c) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(c)being a landlord, or the agent of a landlord, village headman or a mulraiyat, fails to repair, with the assistance of the raiyat, any bandhs, ahars, dams, dykes, drains, tanks, any other water reservoirs and irrigation channels, village paths or boundary marks which he and they are bound, by the provision of this Act or any law or anything having the force of law in the Santhal Parganas including any custom entered in the record-of-rights to repair, or fails to preserve any of the recorded village paths or camping or grazing grounds, or

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State of Bihar - Subsection

Section 67(1)(c) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949