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[Cites 0, Cited by 2] [Section 38(3)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(3)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)If the landlord at the date on which the notice is given and on the date on which it expires has no other land of his own or has not been cultivating personally any other land, he shall be entitled to take possession of the land leased to the extent of three family holdings.