Section 4(3)(i) in The Bombay Revenue Jurisdiction Act, 1876

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Union of India - Subsection

Section 4(3)(i) in The Bombay Revenue Jurisdiction Act, 1876

(i)an instrument or sanad given by or by order of the Governor of Bombay in Council under Bombay Act No. II of 1863, section one, clause first, or. Bombay Act No. VII of 1803, section two, clause first, or

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Union of India - Subsection

Section 4(3)(i) in The Bombay Revenue Jurisdiction Act, 1876