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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(3)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)in the case of a permanent tenant, an amount equal to six times the rent and in the case of any other tenant an amount not exceeding twelve times the rent, payable by the tenant,