Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] Bombay Presidency - Subsection Section 41(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (3)Nothing in Section 91 shall affect the right of a tenant to purchase under this section the land held by him on lease.
