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[Cites 0, Cited by 1] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(14) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(14)After the issue of the certificate under subsection (8) the Tribunal shall declare the tenant to be Bhumiswami or Bhumidhari, according as the land was held by the landlord with effect from the agricultural year next following the date of issue of the certificate.