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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

Bombay Presidency - Subsection

Section 122(3)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)the Tahsildar shall, in accordance with the provisions of Section 90, determine the reasonable price of the land.