Legal Document View

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
[Cites 0, Cited by 0] [Section 92] [Entire Act]

Bombay Presidency - Subsection

Section 92(8) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(8)When the Collector has made an award, the holding, land or interest therein shall vest in the Government free from all incumbrances.[***] [Deleted 'Chapter IX' by Maharashtra 41 of 1966, s. 334(Schedule K).] [93 to 96. [Deleted by Maharashtra 41 of 1966, s. 334(Schedule K)]***]