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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Bombay Presidency - Subsection

Section 45(5) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(5)No mortgage, charge, or encumbrance subsisting on the land on the date of the application made under sub-section (2) by the occupancy tenant shall be affected by the declaratiOn made under sub-section (3).