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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in The Bombay Tenancy and Agricultural Lands Act, 1948

(1)A tenant shall during the continuance of his tenancy be entitled to two-thirds of the total produce of trees naturally growing on the land, the landlord being entitled to one-third of the produce of such trees.