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[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

Bombay Presidency - Subsection

Section 123(1)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)the lessee shall pay rent at the rate fixed by the Tahsildar subject to the provisions of Section 11;