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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bombay Presidency - Subsection

Section 59(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(4)The reasonable rent determined by the Tahsildar under Clause (2) shall, with effect from the date specified by the Tahsildar in that behalf, be deemed to be the rent fixed under the lease in lieu of the rent, if any, agreed between the parties.