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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

Bombay Presidency - Subsection

Section 122(3)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)the amount which was received by the transferor as the price of the land shall be deemed to have been forfeited to the State Government and it shall be recoverable as an arrear of land revenue; and