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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

Bombay Presidency - Subsection

Section 55(2)(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(d)any reduction or remission of rent or other advantage allowed to the tenant by the landlord in consideration of the improvement including permanent fixtures.