Legal Document View

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
[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(4)(i) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(i)[] where the total holding of a landlord exceeds one-third of a family holding but does not exceed one family holding the landlord shall be entitled to resume for personal cultivation one-third of the family holding or half of the land leased by him, whichever is more.