Section 32T(4)(B) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 32T(4)] [Section 32T] [Entire Act]

(B)in the case of a widow, by the successor-in-title within one year from the date on which the widow's interest in the land ceases to exist:

Legal Document View