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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Bombay Presidency - Subsection

Section 68(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(4)If any document in possession or under the control of the claimant is not delivered or produced by him to the Manager alongwith the claim, the Manager may refuse to receive such document in evidence on the claimants behalf at the investigation of the case.