Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Bombay Presidency - Subsection Section 42(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (a)if the tenant does not hold and cultivate personally any land, as an owner the purchase of the land by him shall be limited to the extent of three family holdings;
