Section 7(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

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Bombay Presidency - Subsection

Section 7(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)is in possession of the Lend referred to in clause (a) or as the case may be, clause (b) on the appointed day or was dispossessed from the said land at any time but has been re-instated under sub-section (2),

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Bombay Presidency - Subsection

Section 7(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958