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[Cites 0, Cited by 1] [Section 26] [Entire Act]

Bombay Presidency - Subsection

Section 26(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)If there is any dispute regarding the right to the produce of such trees or the apportionment of such produce as provided under sub-section (1), the tenant or the landlord may apply to the Tahsildar. Such application shall be made in such form as may be prescribed.