Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(3)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)a tenant who is paying to the landlord the rent [***] [The words 'agreed upon between him and the landlord' were deleted, by Bombay 15 of 1957, 6. (3).] under sub-section (3) of section 8 [until such tenant is deemed to have purchased the land under section 32 or purchases the land under section 32F or 320 and the purchase price is determined under section 32H] [This portion was inserted by Bombay 63 of 1958, section 3.];