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[Cites 0, Cited by 0] [Section 49A(4)] [Section 49A] [Entire Act]

Bombay Presidency - Subsection

Section 49A(4)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)if the tenant does not hold and cultivate personally any land as tenure holder, the transfer of ownership of lane to him shall be limited to the extent of three family holdings ; and