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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(3)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)the amount of the arrears of rent, if any, determined by the Tribunal as lawfully due on the date on which the tenant has made an application under sub-section (2).]