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 66(1)] [Section 66] [Entire Act] Bombay Presidency - Subsection Section 66(1)(v) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (v)the costs of such improvements of the said holding as he thinks necessary and as approved by the Collector.