Legal Document View

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
[Cites 0, Cited by 0] [Section 2(32)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(32)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)a person who is deemed to be a tenant under Section 6, 7 or 8.