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] [Section 101] [Entire Act] Bombay Presidency - Subsection Section 101(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (b)a short description and situation of the property of which possession is sought, or the amount of the claim, as the case may be;
