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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(15)(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(d)the erection of buildings on or in the vicinity of the holding, elsewhere than in the abadi or urban area, required for the convenient or profitable use or occupation of the holding; and