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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Bombay Presidency - Subsection

Section 44(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(4)Nothing in this section shall affect the rights of holder of any such encumbrances to proceed to enforce against the landlord his right in any other manner or any other law for the time being in force.