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 59] [Entire Act] Bombay Presidency - Subsection Section 59(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (1)A landlord or a tenant of such land may make an application in writing to the Tahsildar for the determination of the reasonable rent in respect of such land.
