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[Cites 0, Cited by 2] [Section 38(3)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(3)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)The income by the cultivation of the land of which he is entitled to take possession is the principal source of [income for the maintenance of such landlord (not being a landlord whose total holding whether as tenure holder or tenant or partly as tenure holder and partly as tenant does not exceed one family holding and who earns his livelihood principally by agriculture or by agricultural labour )] [This portion was substituted for the words 'income or his maintenance' by Maharashtra 5 of 1961, s. 8(b).]