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[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

Bombay Presidency - Subsection

Section 130(2)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)if on the date of the termination of the management, any land comprised in such holding is in the possession of a tenant holding it from the landlord immediately before the assumption of the management or where such tenant is dead, in the possession of his successor-in-title [and if the management had been assumed before the landlord could exercise the right to terminate the tenancy under Section 38] [These words and figures were inserted by Bombay 4 of 1950.], the landlord shall be entitled to terminate the tenancy under Section 38 within two years from the date of the termination of the management;