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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Bombay Presidency - Subsection

Section 45(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(1)An occupancy tenant shall be entitled to purchase the right in the land of a tenure-holder from whom he holds the land in accordance with the provision& of this section.