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[Cites 0, Cited by 2] [Section 38(3)] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(3)(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(d)The land leased stands in the record of rights or in any public record or similar revenue record on the 1st day of August 1957 and thereafter during the period between the said date and the date of the commencement of this Act in the name of the landlord himself or any of his ancestors, [but not of any other predecessor-in-title from whom title is derived, whether by assignment or Court sale or otherwise] [This portion was inserted and deemed always to have been inserted by Bombay 4 of 1960, a.6.] or if the landlord is a member of a joint family, in the name of a member of such family.