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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2)(d) in The Bombay Tenancy and Agricultural Lands Act, 1948

(d)any reduction or remission of rent or other advantage allowed to the tenant by the landlord in consideration of the improvement [including permanent fixtures.] [These words were inserted, by Bombay 13 of 1956, section 28.]