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[Cites 0, Cited by 0] [Section 121(3)] [Section 121] [Entire Act]

Bombay Presidency - Subsection

Section 121(3)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)the price of the land received by the landlord exceeds the reasonable price thereof under section 90 and the transferor as well as the transferee pays to the State Government. each a penalty equal to one-tenth of the reasonable price within such period as the Tahsildar may fix.