Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 133 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 133. Enactments amended. - The enactments specified in Schedule II shall be amended to the extent mentioned in the fourth column thereof.
