Section 2(10A)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 2(10A)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(10A)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)who immediately before the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1955 (Bombay XIII of 1956) (hereinafter called "the Amending Act, 1955"),-

(i)holds land as mulgenidar or mirasdar; or

(ii)by custom, agreement, or the decree or order of a Court holds the land on lease permanently; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 2(10A)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948