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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

Bombay Presidency - Subsection

Section 19(1)(II) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(II)unless the landlord has given three months' notice in writing informing the tenant of his decision to terminate the tenancy and the particulars of the ground for such termination and within that period the tenant has failed to remedy the breach for which the tenancy is liable to be terminated.