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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(2)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)who is a member of a co-operative farming society and as such member to sub-let, assign, mortgage or to create a charge on his interest in the land in favour of such society or in consideration of a loan advanced by any person authorised under Section 54 of the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947).