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 10] [Entire Act] Bombay Presidency - Subsection Section 10(d) in Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959 (d)any investigation, legal proceedings, or remedy in respect of any such right, privilege, liability, penalty or punishment as aforesaid, or
