Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

Bombay Presidency - Subsection

Section 42(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)if the tenant holds and cultivates personally any land as an owner the purchase of the land by him shall be limited to such area as will be sufficient to make up the area of the land held by him as an owner to the extent of three family holdings;