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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

Bombay Presidency - Subsection

Section 122(2)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)the price of the land received by the landlord exceeds the reasonable price thereof under Section 90 and the transferor a swell as the transferee pays to the State Government each a penalty equal to one-tenth of the reasonable price within such period as the Tahsildar may fix.