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 2] [Entire Act] State of Maharashtra - Subsection Section 2(7B) in Maharashtra Land Improvement Schemes Act, 1942 (7B)[ "tenant" means a tenant within the meaning of the relevant tenancy law;] [This clause was substituted for the original by Bombay 30 1958, Section 4(4).]
