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[Cites 0, Cited by 1] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(1)Any landlord receiving rent from any tenant in terms of service or labour shall within twelve months from the date of the coming into force of this Act apply to the Tahsildar for commuting such rent into cash. Such application shall be made in such form as may be prescribed.