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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(viii) in New Bombay Disposal Land Regulations, 1975

(viii)Delivery of possession, determination of lease. - The lessee shall on determination of the lease for any reason deliver possession of demised land to the Corporation in as good condition as it was in when he obtained possession subject only to change caused by reasonable wear and tear or irresistible force.