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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Bombay Presidency - Subsection

Section 78(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)Any person succeeding to the whole or any part of the holding under management shall, while such management continues, be subject in respect of such holding to the disabilities imposed under this Act.