Section 19(1)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

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Bombay Presidency - Subsection

Section 19(1)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(ii)if an application for the determination of reasonable rent is pending before the Tahsildar under Section 12, has failed to deposit within thirty days from the aforesaid date with the Tahsildar, a sum equal to the amount of rent which he would have been liable to pay for that year if no such application had been made, or

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Bombay Presidency - Subsection

Section 19(1)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958