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 1] [Section 54] [Entire Act] Bombay Presidency - Subsection Section 54(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (3)The interest of a permanent tenant in his holding shall on his death pass by inheritance or survivorship in accordance with his personal law.
