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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bombay Presidency - Subsection

Section 59(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)On receipt of such application, the Tahsildar shall give notice thereof to the other party to the lease and after holding an inquiry shall determine the reasonable rent.