Section 39(2)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Bombay Presidency - Subsection

Section 39(2)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)If the landlord at the date on which the application for possession is made by him has no other land of his own or has not been cultivating personally any other land he shall be entitled to take possession of the land leased to the extent of a family holding,

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Bombay Presidency - Subsection

Section 39(2)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958