Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Bombay Presidency - Subsection

Section 22(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)the landlord proves that the dwelling house was not built at the expense of such tenant or his predecessor in-title; and