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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

Bombay Presidency - Subsection

Section 47(1)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)the amount of the arrears of rent, if any, lawfully due on the date on which the ownership of the land stands transferred to the tenant under Section 46;