Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act] State of Bihar - Subsection Section 23(1)(c) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (c)The transaction is not a concealed sale but is a bona fide exchange sought to be made for the mutual convenience of the parties, and