Legal Document View

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
[Cites 0, Cited by 0] [Section 39A(2)] [Section 39A] [Entire Act]

Bombay Presidency - Subsection

Section 39A(2)(i) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(i)is pending before the Tahsildar or in appeal before the Collector, or in revision before the Maharashtra Revenue Tribunal on the date of the commencement of the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1961(Maharashtra II of 1962) (hereinafter referred to in this section as "the commencement date "), or