Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Bombay Presidency - Subsection Section 5(a) in The Bombay land Tenure Abolition laws (Amendment) Act, 1958 (a)the assessment fixed on the land under the law relating to land revenue applicable to the land before the commencement of the relevant Act or rules; or
