Section 4(3)(h) in The Bombay Revenue Jurisdiction Act, 1876

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Union of India - Subsection

Section 4(3)(h) in The Bombay Revenue Jurisdiction Act, 1876

(h)any enactment for the time being in force expressly creating an exemption not before existing in favour of an individual or of any class of persons, or expressly confirming such an exemption on the ground of its being shown in a public record, or of its having existed for a specified term of years, or

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Union of India - Subsection

Section 4(3)(h) in The Bombay Revenue Jurisdiction Act, 1876