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 120] [Entire Act] Bombay Presidency - Subsection Section 120(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (a)the transfer of which either by the act of parties or by the operation of law is invalid under the provisions of this Act,
