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[Cites 0, Cited by 1] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)If the landlord refuses or fails to accept the offer and to execute the sale deed within three months from the date of the offer, the tenant may apply to be Tribunal for the determination of the reasonable price of the land.