Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64] [Entire Act] Bombay Presidency - Subsection Section 64(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (4)So long as the management continues, no person other than the manager shall be competent to mortgage, charge, lease or alienated such holding or any part thereof.
