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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

Bombay Presidency - Subsection

Section 132(3)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)in the case of any proceedings under any of the provisions of the Act so repealed, pending before a Civil Court on such date, the provisions of Section 125 of this Act shall apply.