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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] Bombay Presidency - Subsection Section 2(20) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (20)"occupancy tenant " means a person recognised to be an occupancy tenant under sub-section (8) of section 6 ;
