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 16] [Entire Act] Bombay Presidency - Subsection Section 16(c) in New Bombay Disposal Land Regulations, 1975 (c)'Displaced Person' means a person whose land within the site of New Bombay, has been acquired under the provision of the Land Acquisition Act, 1894 and includes a Hindu undivided family.
