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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Maharashtra - Subsection

Section 88(2)(i) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(i)is held at the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1960, by a person under a sub-lease from the lessee and is cultivated personally by such person, or