Section 131(1)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

Bombay Presidency - Subsection

Section 131(1)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(iii)in the case of lands referred to in Clause (b) of Section 129, that the trustee is unable to look after the property or has mis-managed it or that there are disputes between the trust and the tenants,

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Bombay Presidency - Subsection

Section 131(1)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958