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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(2)(b) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950

(b)in the proviso to sub-section (1) of Section 4 of the Bombay Tenancy Act, 1939 (Bom. XXIX of 1939), referred to therein-
(i)reference to "Section 9 of the Bombay Small Holders Relief Act, 1938" shall be read as reference to "any enactment corresponding to Section 9 of the Bombay Small Holders Relief Act, 1938 (Bom. VIII of 1938), if any, in force in any of the enclaves or specified areas, as the case may be";
(ii)for the words and figures "the eighth day of November 1944" the words and figures "the 25th day of January 1950" shall be substituted;