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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Bombay Presidency - Subsection

Section 85(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)All acts done by the manager during the period of such management shall be binding on the holder or on the person to whom the possession of the land has been delivered.