Section 33(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)the area allotted to each sharer shall not be less than the unit which the State Government may, by general or special order, specify in this behalf having regard to the productive capacity and other circumstances relevant to the full and efficient use of the land for agriculture,

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 33(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958