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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(1) in The Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959 (1)the Bandhijama tenure, the Udhad tenure and the Ugadia tenure shall be deemed to have been abolished;
