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[Cites 0, Cited by 18] [Section 120] [Entire Act]

Bombay Presidency - Subsection

Section 120(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)to the use and occupation of which he is not entitled under the said provisions and the said provisions do not provide for the eviction of such persons, may be summarily evicted by the Collector after such inquiry as he deems fit.