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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bombay Presidency - Subsection

Section 30(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)Nothing in this section shall apply to any tenant whose tenancy has been terminated for non-payment of rent, if such tenant has failed for any three years to pay rent and the landlord has given intimation to the tenant to that effect within a period of three months on each default.