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 132] [Entire Act] Bombay Presidency - Subsection Section 132(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (1)The provisions of the enactments specified in Schedule I are hereby repealed to the extent specified in column 4 of the Schedule.
