Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Bombay Presidency - Subsection

Section 22(1)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)such tenant makes three defaults in the payment of rent, if any, which he has been paying for the use and occupation of such site.