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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(1)(e) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(e)the use by an agriculturist of the land held by him or a part thereof for grazing of his own cattle, but does not include allied pursuits or the cutting of wood only;