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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Bombay Presidency - Subsection

Section 19(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(3)Nothing in sub-section (1) shall apply to the tenancy of any land held by a permanent tenant unless by the conditions of such tenancy, the tenancy is liable to be terminated on any of the grounds mentioned in the said sub-section.