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 129] [Entire Act] Bombay Presidency - Subsection Section 129(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (d)[ to, any land taken under management by a civil, revenue or criminal court : [Clause (d) was inserted by Maharashtra 5 of 1961, s.19.]
