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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Bombay Presidency - Subsection

Section 41(2)(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(d)a person subject to any physical or mental disability, such tenant shall be entitled to purchase the landlord's interest under this section after the expiry of two years from the date on which-
(i)the landlord of category (a) attains majority.