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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)On receipt of an application under sub-section (1), the Tahsildar shall after holding an inquiry by order in writing commute such rent into cash rent subject to the provisions of Section 11.