Section 31D in The Bombay Tenancy and Agricultural Lands Act, 1948
31D. Apportionment of rent after termination of tenancy for land left with tenant.
- If, in consequence of the termination of the tenancy under section 31, any part of the land leased is left with the tenant, the rent shall be apportioned in the prescribed manner in proportion to the area of the land left with the tenant.(II)Purchase of Land by Tenants
