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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Bombay Presidency - Subsection

Section 98(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)to decide any dispute as to the particular area of land to be purchased under Sections 41 [46 and 49A] [This was substituted for the word and figures 'and 46' by Maharashtra of 1969, s. 18.];