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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

Bombay Presidency - Subsection

Section 132(2)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)any legal proceeding or remedy in respect of any such right, title, interest, obligation or liability or anything done or suffered before the commencement of this Act,