Section 123(1)(iv) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 123(1)] [Section 123] [Entire Act]

(iv)if the lessee fails to vacate the land on the expiry of the term of the lessee, he shall be liable to be summarily evicted by the Tahsildar,

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