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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Bombay Presidency - Subsection

Section 19(1)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(iii)in case the reasonable rent determined under Section 12 is higher than the sum deposited by him, has failed to pay the balance due from him within two months from the date of the decision of the Tahsildar;