Section 49A(1)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

Bombay Presidency - Subsection

Section 49A(1)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(iii)the landlord (being a landlord not belonging to any of the categories specified in sub-section (2) of section 38) has not terminated the tenancy on any of the grounds specified in section 19 ; or has so terminated the tenancy but has not applied to the Tahsildar on or before the 31st day of March 1963 under section 36 for possession of the land :

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 49A(1)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958