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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Bombay Presidency - Subsection

Section 51(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(4)Each of the two tenants shall on exchange hold the land on the same terms and conditions on which it was held by the original tenant immediately before the exchange subject to such modifications as may have been sanctioned by the Tahsildar.