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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)such tenant makes [any three defaults] [These words were substituted for the words 'a default' by Bombay 13 of 1956, Section 12(1).] in the payment of rent, if any, which he had been paying for the use and occupation of such site.