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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

Bombay Presidency - Subsection

Section 39A(5) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(5)The provisions of sub-sections (4), (5), (6) and (7) of section 39 shall apply to the termination of tenancy under this section, as they apply for termination of tenancy under that section.]]