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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

Bombay Presidency - Subsection

Section 122(2)(i) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(i)the price of the land received by the landlord does not exceed the reasonable price thereof under Section 90 and the transferee pays to the State Government as penalty of one rupee within such period not exceeding three months as the Tahsildar may fix, or