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[Cites 0, Cited by 0] [Section 49A(4)] [Section 49A] [Entire Act]

Bombay Presidency - Subsection

Section 49A(4)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)if the tenant holds and cultivates personally any land as tenure-holder, the transfer of ownership of land shall be limited to such area as will be sufficient to make up with the area of land held by him as tenure-holder to the extent of three family holdings.