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[Cites 0, Cited by 2] [Section 58(1)] [Section 58] [Entire Act]

Bombay Presidency - Subsection

Section 58(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)leases of land granted to any bodies or persons other than those mentioned in clause (a) or (b) for the cultivation of sugracane or the growing of fruit trees or fruits or flowers or vegetables or betel leaves or for the breeding of livestock;