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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(3)Sub-sections (1) and (2) shall have effect notwithstanding that another person may be in possession of the land as a protected lessee or a tenant or otherwise, and where such other person is so in possession he shall be liable to be evicted.