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 43A] [Entire Act] State of Bihar - Subsection Section 43A(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949 (2)Every tenant or the mortgagee of his holding or tenure shall pay each installment of rent before sunset of the day on which it falls due.
