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[Cites 0, Cited by 0] [Section 49A(1)] [Section 49A] [Entire Act]

Bombay Presidency - Subsection

Section 49A(1)(i) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(i)the landlord has not given notice of the termination of tenancy in accordance with the provisions of sub-section (1) of section 38 or section 39 or sub-section (2) of section 39A ; or