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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(26) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(26)"rent" means any consideration, in money or kind or both, paid or payable by a tenant on account of the use or occupation of the land held by him but shall not include the rendering of any personal service or labour;