Section 49A(1)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

(ii)the landlord has given such notice but has not made an application thereafter under section 36 for possession as required by those sections ; or

Legal Document View