Legal Document View

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

Bombay Presidency - Subsection

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

(e)the renewal or reconstruction of any of the foregoing works, or alterations therein or addition thereto;