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

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

(a)unless the tenant--

(i)has failed to pay the rent for any revenue year before the 31st day of May thereof;

(ii)has done any act which is destructive or permanently injurious to the land;

(iii)has sub-divided, sub-let or assigned, the land in contravention of section 27;

(iv)has failed to cultivate it personally; or

(v)has used such land for a purpose other than agriculture or allied pursuits; and

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