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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

Bombay Presidency - Subsection

Section 118(2)(xiv) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(xiv), the terms and conditions subject to which exchange of tenancies sanctioned and the form in which certificate may be issued under Section 51;