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[Cites 0, Cited by 2] [Section 14(1)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)unless the landlord has given three months' notice in writing informing the tenant of his decision to terminate the tenancy and the ground for such termination, and within that period the tenant has failed to remedy the breach for which the tenancy is liable to be terminated.