Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(4)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)[] [This portion was substituted for the words 'as will result, 'ibid, s, 4(b).] where the total holding of a landlord is equal to, or less than one-third of a family holding, the landlord shall be entitled to resume for personal cultivation the entire land leased by him,]