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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(15)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)any work which substantially diminishes the value of any land, wherever situated, in the occupation of any other person, whether as owner or tenant;