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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(1)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)the rent payable in respect of the land leased shall be apportioned among the sharers, as the case may be, according to the share allotted to them,