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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Bombay Presidency - Subsection

Section 89(1A) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(1A)[ Where any condition subject to which permission to transfer was granted is contravened, then the land in respect of which such permission was granted shall be liable to be forfeited in accordance with the provisions of section 122A.