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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Bombay Presidency - Subsection

Section 91(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(3)The persons to whom such offers are made shall intimate to the landlord within one month from the date of receipt of the offer whether they are willing to purchase the land at the price fixed by the Tribunal.