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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

Bombay Presidency - Subsection

Section 90(1)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)the depreciated value of any structures, wells and embankments constructed and permanent fixtures made and the value of any trees planted on the land by the landlord or the tenant after the period of the last settlement or where no such settlement is made, during the period of thirty years before the commencement of this Act.