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[Cites 0, Cited by 0] [Section 49A(2)] [Section 49A] [Entire Act]

Bombay Presidency - Subsection

Section 49A(2)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)Where such tenant has not made the application within the aforesaid period or any application made by him is finally rejected under this Act, and the land is held by any other person as tenant on the date of expiry of the said period or on the date of final rejection of the application then, such other person shall be deemed. to be the full owner of the land on the date of expiry of the period, or as the case may be, on the date of the final rejection of the application.