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[Cites 0, Cited by 0] [Section 117] [Entire Act]

Bombay Presidency - Subsection

Section 117(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)An offence for the contravention of the provisions of Sections [14, 16, or 36] [These figures and word were substituted for the figures and word '14 or 16' by Bombay 4 of 1960, s. 14.] shall be cognizable.