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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(2)(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(d)a person subject to any physical or mental disability, then, if he has not given a notice and made an application as required by sub-section (1), such notice may be given and such application may be made-
(A)by the landlord within one year from the date on which-
(i)in the case of category (a) he attains majority;