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[Cites 0, Cited by 4] [Section 2(18)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(18)(d) in The Bombay Tenancy and Agricultural Lands Act, 1948

(d)[ a person who, after the surrender of his tenancy in respect of any land at any time after the appointed day but before the specified date has continued, or is deemed to have continued, to remain in actual possession, with or without the consent of the landlord, of such land till the specified date;]