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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(3)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)Once a tenant pays rent in cash under clause (a), the rent in crop share shall be deemed to have been commuted into cash rent and no rent shall thereafter be recoverable in crop share.]